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[Cites 0, Cited by 0] [Section 95(3)] [Section 95] [Entire Act]

State of Rajasthan - Subsection

Section 95(3)(a) in Rajasthan Goods and Services Tax Rules, 2017

(a)the inward supplies of goods or services or both were received from a registered person against a tax invoice [***] [Deleted 'and the price of the supply covered under a single tax invoice exceeds five thousand rupees, excluding tax paid, if any' by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-155, dated 29.12.2017.];