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

State of Jammu-Kashmir - Subsection

Section 150(1)(f) in The Jammu and Kashmir Goods and Services Tax Act, 2017

(f)a State Electricity Board or an electricity distribution or transmission licensee under the Jammu and Kashmir Electricity Act, 2010 (XIII of 2010 ), or any other entity entrusted with such functions by the Central Government or the State Government; or