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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(5)(c) in Karnataka Goods and Services Tax Act, 2017

(c)works contract services when supplied for construction of an immovable property (other than plant and machinery) except where it is an input service for further supply of works contract service;