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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of Karnataka - Subsection

Section 142(10) in Karnataka Goods and Services Tax Act, 2017

(10)Save as otherwise provided in this Chapter, the goods or services or both supplied on or after the appointed day in pursuance of a contract entered into prior to the appointed day shall be liable to tax under the provisions of this Act.