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[Cites 0, Cited by 0] [Section 49(5)] [Section 49] [Entire Act]

State of Karnataka - Subsection

Section 49(5)(e) in Karnataka Goods and Services Tax Act, 2017

(e)the central tax shall not be utilised towards payment of State tax or Union territory tax; and (f) the State tax or Union territory tax shall not be utilised towards payment of central tax.