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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Karnataka - Subsection

Section 81(3) in The Karnataka Value Added Tax Act, 2003

(3)If the Government or Commissioner is of the opinion that it is necessary or expedient in the public interest to publish name of any person along with his photograph or any other particulars relating to any proceeding under this Act in respect of such person, it may cause to be published such name along with his photograph and particulars in such manner as it thinks fit.