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[Cites 0, Cited by 0] [Section 150(1)] [Section 150] [Entire Act]

State of Karnataka - Subsection

Section 150(1)(m) in Karnataka Goods and Services Tax Act, 2017

(m)an officer of the Reserve Bank of India as constituted under section 3 of the Reserve Bank of India Act, 1934 (Central Act 2 of 1934); or