Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46] [Entire Act] State of Punjab - Subsection Section 46(k) in Punjab Goods and Services Tax Rules, 2017 (k)taxable value of the supply of goods or services or both taking into account discount or abatement, if any;
