Section 138(1)(e) in The Central Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 138(1)] [Section 138] [Entire Act]

(e)a person who has been accused of committing an offence specified in clause (g) or clause (j) or clause (k) of sub-section (1) of section 132; and

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