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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(4) in Karnataka Goods and Services Tax Act, 2017

(4)In case of supply of vouchers by a supplier, the time of supply shall be-
(a)the date of issue of voucher, if the supply is identifiable at that point; or
(b)the date of redemption of voucher, in all other cases.