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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(2)(a) in Karnataka Goods and Services Tax Act, 2017

(a)any taxes, duties, cesses, fees and charges levied under any law for the time being in force other than this Act, the Central Goods and Services Tax Act and the Goods and Services Tax (Compensation to States) Act, if charged separately by the supplier;