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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(113) in Karnataka Goods and Services Tax Act, 2017

(113)"usual place of residence" means -
(a)in case of an individual, the place where he ordinarily resides;
(b)in other cases, the place where the person is incorporated or otherwise legally constituted;