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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(1)(a) in Karnataka Goods and Services Tax Act, 2017

(a)with the corresponding details of outward supply furnished by the corresponding registered person (hereafter in this section referred to as the "supplier") in his valid return for the same tax period or any preceding tax period;