Section 4(1)(iii) in The Goods and services Tax Settlement of funds Rules, 2017

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Union of India - Subsection

Section 4(1)(iii) in The Goods and services Tax Settlement of funds Rules, 2017

(iii)list of registered persons or unregistered persons who have paid Integrated Tax in the following cases and the said Integrated Tax has to be apportioned as per the provisions of section 17 of the Integrated Goods and Services Tax Act-

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Union of India - Subsection

Section 4(1)(iii) in The Goods and services Tax Settlement of funds Rules, 2017