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

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

State of Karnataka - Subsection

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

(c)any authority of the State Government responsible for the collection of value added tax or sales tax or State excise duty or an authority of the Central Government responsible for the collection of excise duty or customs duty; or

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State of Karnataka - Subsection

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