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[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

State of Karnataka - Subsection

Section 81(2)(b) in The Karnataka Value Added Tax Act, 2003

(b)any such officer, authority or body performing any function under any other law as the Government in the public interest may by notification specify, any such information relating to any person in respect of any assessment made under this Act as may, in the opinion of the Commissioner be necessary for the purpose of enabling the officer, authority or body to perform his or its function under that law.