Section 133(3)(b) in The Central Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 133(3)] [Section 133] [Entire Act]

Union of India - Subsection

Section 133(3)(b) in The Central Goods and Services Tax Rules, 2017

(b)return to the recipient, an amount equivalent to the amount not passed on by way of commensurate reduction in prices along with interest at the rate of eighteen per cent. from the date of collection of the higher amount till the date of the return of such amount or recovery of the amount including interest not returned, as the case may be;

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Union of India - Subsection

Section 133(3)(b) in The Central Goods and Services Tax Rules, 2017