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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(2) in Karnataka Goods and Services Tax Act, 2017

(2)A person seeking registration under this Act shall be granted a single registration:Provided that a person having multiple business verticals in the State may be granted a separate registration for each business vertical, subject to such conditions as may be prescribed.