Section 2(18) in Karnataka Goods and Services Tax Act, 2017
(18)"business vertical" means a distinguishable component of an enterprise that is engaged in the supply of individual goods or services or a group of related goods or services which is subject to risks and returns that are different from those of the other business verticals.Explanation. - For the purposes of this clause, factors that should be considered in determining whether goods or services are related include-(a)the nature of the goods or services;(b)the nature of the production processes;(c)the type or class of customers for the goods or services;(d)the methods used to distribute the goods or supply of services; and(e)the nature of regulatory environment (wherever applicable), including banking, insurance or public utilities;
