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[Cites 0, Cited by 0] [Section 164] [Entire Act]

State of Punjab - Subsection

Section 164(3) in The Punjab Goods and Services Tax Act, 2017

(3)The power to make rules conferred by this section shall include the power to give retrospective effect to the rules or any of them from a date not earlier than the date on which the provisions of this Act come into force.