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[Cites 0, Cited by 0] [Section 54(8)] [Section 54] [Entire Act]

State of Karnataka - Subsection

Section 54(8)(c) in Karnataka Goods and Services Tax Act, 2017

(c)refund of tax paid on a supply which is not provided, either wholly or partially, and for which invoice has not been issued, or where a refund voucher has been issued;