Section 94(1)(a) in Karnataka Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 94(1)] [Section 94] [Entire Act]

State of Karnataka - Subsection

Section 94(1)(a) in Karnataka Goods and Services Tax Act, 2017

(a)the tax, interest or penalty payable under this Act by such firm, association or family upto the date of such discontinuance may be determined as if no such discontinuance had taken place; and

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State of Karnataka - Subsection

Section 94(1)(a) in Karnataka Goods and Services Tax Act, 2017