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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Rajasthan - Subsection

Section 129(2) in Rajasthan Goods and Services Tax Rules, 2017

(2)The Director General of Safeguards shall conduct investigation and collect evidence necessary to determine whether the benefit of reduction in the rate of tax on any supply of goods or services or the benefit of input tax credit has been passed on to the recipient by way of commensurate reduction in prices.