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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(3) in The Central Excise Rules, 2017

(3)The invoice shall be prepared in triplicate in the following manner, namely:-
(i)the original copy being marked as ORIGINAL FOR BUYER;
(ii)the duplicate copy being marked as DUPLICATE FOR TRANSPORTER;
(iii)the triplicate copy being marked as TRIPLICATE FOR ASSESSEE.