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[Cites 0, Cited by 1] [Section 174(2)] [Section 174] [Entire Act]

State of Karnataka - Subsection

Section 174(2)(b) in Karnataka Goods and Services Tax Act, 2017

(b)for specifying the authority, officer or person who shall be competent to exercise such functions exercisable under any of the repealed Acts or any rules, notifications or orders issued thereunder as may be mentioned in the said notification.