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 149] [Entire Act] State of Karnataka - Subsection Section 149(2) in Karnataka Goods and Services Tax Act, 2017 (2)The goods and services tax compliance rating score may be determined on the basis of such parameters as may be prescribed.
