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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Karnataka - Subsection

Section 75(10) in Karnataka Goods and Services Tax Act, 2017

(10)The adjudication proceedings shall be deemed to be concluded, if the order is not issued within three years as provided for in sub-section (10) of section 73 or within five years as provided for in sub-section (10) of section 74.