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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Karnataka - Subsection

Section 141(4) in Karnataka Goods and Services Tax Act, 2017

(4)The tax under sub-sections (1), (2) and (3) shall not be payable, only if the person despatching the goods and the job worker declare the details of the inputs or goods held in stock by the job worker on behalf of the said person on the appointed day in such form and manner and within such time as may be prescribed.