Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 86A] [Entire Act] Union of India - Subsection Section 86A(3) in The Central Goods and Services Tax Rules, 2017 (3)Such restriction shall cease to have effect after the expiry of a period of one year from the date of imposing such restriction.]
