Section 10(2)(d) in Karnataka Goods and Services Tax Act, 2017

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State of Karnataka - Subsection

Section 10(2)(d) in Karnataka Goods and Services Tax Act, 2017

(d)he is not engaged in making any supply of goods through an electronic commerce operator who is required to collect tax at source under section 52; and (e) he is not a manufacturer of such goods as may be notified by the Government on the recommendations of the Council:

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State of Karnataka - Subsection

Section 10(2)(d) in Karnataka Goods and Services Tax Act, 2017