Section 89(2)(ii) in Punjab Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Punjab - Subsection

Section 89(2)(ii) in Punjab Goods and Services Tax Rules, 2017

(ii)where the amount of tax has been recovered from the recipient, it shall be deemed that the incidence of tax has been passed on to the ultimate consumer.

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State of Punjab - Subsection

Section 89(2)(ii) in Punjab Goods and Services Tax Rules, 2017