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[Cites 0, Cited by 68] [Section 132(1)] [Section 132] [Entire Act]

Union of India - Subsection

Section 132(1)(i) in The Central Goods and Services Tax Act, 2017

(i)receives or is in any way concerned with the supply of, or in any other manner deals with any supply of services which he knows or has reasons to believe are in contravention of any provisions of this Act or the rules made thereunder;