Section 145(2)(b) in Karnataka Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 145(2)] [Section 145] [Entire Act]

State of Karnataka - Subsection

Section 145(2)(b) in Karnataka Goods and Services Tax Act, 2017

(b)giving such particulars of any device involved in the production of that document as may be appropriate for the purpose of showing that the document was produced by a computer,

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State of Karnataka - Subsection

Section 145(2)(b) in Karnataka Goods and Services Tax Act, 2017