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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Punjab - Subsection

Section 42(1)(g) in Punjab Goods and Services Tax Rules, 2017

(g)'T1', 'T2', 'T3' and 'T4' shall be determined and declared by the registered person at the invoice level in FORM GSTR-2;