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[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(1)(c) in The Central Goods and Services Tax Rules, 2017

(c)[ the applicant has undergone Aadhaar authentication in the manner provided in rule 10B;] [Inserted by Notification No. G.S.R. 659(E), dated 24.9.2021 (w.e.f. 19.6.2017).]