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

State of Karnataka - Subsection

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

(f)a State Electricity Board or an electricity distribution or transmission licensee under the Electricity Act, 2003 (Central Act 36 of 2003), or any other entity entrusted with such functions by the Central Government or the State Government; or