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[Cites 0, Cited by 0] [Section 88(2)] [Section 88] [Entire Act]

State of Karnataka - Subsection

Section 88(2)(f) in The Karnataka Value Added Tax Act, 2003

(f)the assessment of a business owned by any person whose estate or any portion of whose estate is under the control of the court of Wards, the Administrator-General, the Official trustee or any receiver or manager, including any person whatever his designation who in fact manages property on behalf of another, appointed by or under any order of a Court;