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[Cites 0, Cited by 0] [Section 97(2)] [Section 97] [Entire Act]

State of Karnataka - Subsection

Section 97(2)(g) in Karnataka Goods and Services Tax Act, 2017

(g)whether any particular thing done by the applicant with respect to any goods or services or both amounts to or results in a supply of goods or services or both, within the meaning of that term.