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

State of Karnataka - Subsection

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

(r)the qualifications and disqualifications of Tax Practitioners, the procedure for their enrolment, the fees payable for enrolment and the fees payable for annual renewal of such enrolment;