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[Cites 0, Cited by 0] [Section 2(69)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(69)(c) in Karnataka Goods and Services Tax Act, 2017

(c)a Municipal Committee, a Zilla Parishad, a District Board, and any other authority legally entitled to, or entrusted by the Central Government or any State Government with the control or management of a municipal or local fund;