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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Karnataka - Subsection

Section 90(1) in The Karnataka Value Added Tax Act, 2003

(1)If any difficulty arises in giving effect to the provisions of this Act in consequence of the transition to the said provisions of this Act from the provisions of the Acts in force immediately before the commencement of this Act, the Government may by Notification in the Official Gazette make such provisions as appear to it to be necessary or expedient for removing difficulty.