Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(25) in Karnataka Goods and Services Tax Act, 2017 (25)"Commissioner in the Board" means the Commissioner referred to in section 168 of the Central Goods and Services Tax Act 2017;
