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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of Karnataka - Subsection

Section 173(2) in Karnataka Goods and Services Tax Act, 2017

(2)Every certificate of registration, licence or as the case may be, permission, granted under any of the repealed Acts or such repealed provision, shall stand cancelled with effect from the appointed day and shall be returned to the authority competent to cancel such certificate of registration, licence or as the case may be, permission, within a period of three months from the appointed day.