Section 16(2)(c) in Karnataka Goods and Services Tax Act, 2017

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State of Karnataka - Subsection

Section 16(2)(c) in Karnataka Goods and Services Tax Act, 2017

(c)subject to the provisions of section 41, the tax charged in respect of such supply has been actually paid to the Government, either in cash or through utilisation of input tax credit admissible in respect of the said supply; and

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State of Karnataka - Subsection

Section 16(2)(c) in Karnataka Goods and Services Tax Act, 2017