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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Karnataka - Subsection

Section 109(2) in Karnataka Goods and Services Tax Act, 2017

(2)The constitution and jurisdiction of the State Bench and the Area Benches located in the State shall be in accordance with the provisions of section 109 of the Central Goods and Services Tax Act or the rules made thereunder.