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[Cites 0, Cited by 0] [Section 174(3)] [Section 174] [Entire Act]

State of Karnataka - Subsection

Section 174(3)(ii) in Karnataka Goods and Services Tax Act, 2017

(ii)to rectify any error on account of the assessment of such assessee or person under this Act, instead of under the relevant enactment, provided such assessment or re-assessment under the repealed Acts is made within the time specified in such repealed Acts.