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[Cites 0, Cited by 0] [Section 94(3)] [Section 94] [Entire Act]

State of Karnataka - Subsection

Section 94(3)(i) in Karnataka Goods and Services Tax Act, 2017

(i)a "Limited Liability Partnership" formed and registered under the provisions of the Limited Liability Partnership Act, 2008 (Central Act 6 of 2009) shall also be considered as a firm;