Section 52(12)(b) in The Goa Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 52(12)] [Section 52] [Entire Act]

State of Goa - Subsection

Section 52(12)(b) in The Goa Goods and Services Tax Act, 2017

(b)stock of goods held by the suppliers making supplies through such operator in the god owns or warehouses, by whatever name called, managed by such operator and declared as additional places of business by such suppliers,

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State of Goa - Subsection

Section 52(12)(b) in The Goa Goods and Services Tax Act, 2017