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[Cites 0, Cited by 0] [Section 142(11)] [Section 142] [Entire Act]

State of Karnataka - Subsection

Section 142(11)(b) in Karnataka Goods and Services Tax Act, 2017

(b)notwithstanding anything contained in section 13, no tax shall be payable on services under this Act to the extent the tax was leviable on the said services under Chapter V of the Finance Act, 1994 (Central Act 32 of 1994);