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[Cites 0, Cited by 0] [Section 169(1)] [Section 169] [Entire Act]

State of Karnataka - Subsection

Section 169(1)(e) in Karnataka Goods and Services Tax Act, 2017

(e)by publication in a newspaper circulating in the locality in which the taxable person or the person to whom it is issued is last known to have resided, carried on business or personally worked for gain; or