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 139] [Entire Act] State of Karnataka - Subsection Section 139(2) in Karnataka Goods and Services Tax Act, 2017 (2)The final certificate of registration shall be granted in such form and manner and subject to such conditions as may be prescribed.
