Section 5(1)(e) in Rajasthan Goods and Services Tax Rules, 2017

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State of Rajasthan - Subsection

Section 5(1)(e) in Rajasthan Goods and Services Tax Rules, 2017

(e)he was not engaged in the manufacture of goods as notified under clause (e) of sub-section (2) of section 10, during the preceding financial year; he shall mention the words "composition taxable person, not eligible to collect tax on supplies" at the top of the bill of supply issued by him; and

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State of Rajasthan - Subsection

Section 5(1)(e) in Rajasthan Goods and Services Tax Rules, 2017