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

State of Karnataka - Subsection

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

(k)the recognised stock exchange referred to in clause (f) of section 2 of the Securities Contracts (Regulation) Act, 1956 (Central Act 42 of 1956); or