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[Cites 0, Cited by 0] [Section 132] [Entire Act]

State of Karnataka - Subsection

Section 132(5) in Karnataka Goods and Services Tax Act, 2017

(5)The offences specified in clause (a) or clause (b) or clause (c) or clause (d) of sub-section (1) and punishable under clause (i) of that sub-section shall be cognizable and non-bailable.