Section 150(1)(j) in Karnataka Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 150(1)] [Section 150] [Entire Act]

State of Karnataka - Subsection

Section 150(1)(j) in Karnataka Goods and Services Tax Act, 2017

(j)the Collector referred to in clause (c) of section 3 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act 30 of 2013); or

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State of Karnataka - Subsection

Section 150(1)(j) in Karnataka Goods and Services Tax Act, 2017