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[Cites 0, Cited by 0] [Section 142(14)] [Section 142] [Entire Act]

State of Karnataka - Subsection

Section 142(14)(ii) in Karnataka Goods and Services Tax Act, 2017

(ii)both the principal and the agent declare the details of stock of goods or capital goods lying with such agent on the day immediately preceding the appointed day in such form and manner and within such time as may be prescribed in this behalf;