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[Cites 0, Cited by 0] [Section 174(3)] [Section 174] [Entire Act]

State of Karnataka - Subsection

Section 174(3)(i) in Karnataka Goods and Services Tax Act, 2017

(i)in consequence of, or to give effect to, any finding, direction or order made under any provision of the relevant repealed Acts or any judgement, or order made by the Supreme Court, High Court or any other court whether before or after the commencement of this Act;