Section 67(1)(b) in Karnataka Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 67(1)] [Section 67] [Entire Act]

State of Karnataka - Subsection

Section 67(1)(b) in Karnataka Goods and Services Tax Act, 2017

(b)any person engaged in the business of transporting goods or an owner or operator of a warehouse or a godown or any other place is keeping goods which have escaped payment of tax or has kept his accounts or goods in such a manner as is likely to cause evasion of tax payable under this Act,

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State of Karnataka - Subsection

Section 67(1)(b) in Karnataka Goods and Services Tax Act, 2017