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[Cites 0, Cited by 0] [Section 2(69)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(69)(c) in The Jammu and Kashmir Goods and Services Tax Act, 2017

(c)a Municipal Committee and any other authority legally entitled to, or entrusted by the Central Government or any State Government with the control or management of a municipal or local fund;