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[Cites 0, Cited by 0] [Section 138(14)] [Section 138] [Entire Act]

Union of India - Subsection

Section 138(14)(d) in The Central Goods and Services Tax Rules, 2017

(d)in respect of movement of goods within such areas as are notified under clause (d) of sub-rule (14) of rule 138 of the State or Union Territory Goods and Services Tax Rules in that particular State or Union Territory;