Section 13(2)(b) in Karnataka Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(2)(b) in Karnataka Goods and Services Tax Act, 2017

(b)the date of provision of service, if the invoice is not issued within the period prescribed under sub-section (2) of section 31 or the date of receipt of payment, whichever is earlier; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

Section 13(2)(b) in Karnataka Goods and Services Tax Act, 2017