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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(4)(ii) in Karnataka Goods and Services Tax Act, 2017

(ii)the supply of goods, after completion of job work, by a registered job worker shall be treated as the supply of goods by the principal referred to in section 143, and the value of such goods shall not be included in the aggregate turnover of the registered jobworker;