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 58] [Entire Act] State of Karnataka - Subsection Section 58(1) in Karnataka Goods and Services Tax Act, 2017 (1)All sums credited to the Fund shall be utilised by the Government for the welfare of the consumers in such manner as may be prescribed.
