Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act] State of Karnataka - Subsection Section 96(2)(ii) in Karnataka Goods and Services Tax Act, 2017 (ii)one member from amongst the officers of State tax, to be appointed by the Central Government and the State Government respectively.