Section 43(5)(xi) in The Central Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 43(5)] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(5)(xi) in The Central Goods and Services Tax Rules, 2017

(xi)"an apartment booked on or before the date of issuance of completion certificate or first occupation of the project" shall mean an apartment which meets all the following three conditions, namely -

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Union of India - Subsection

Section 43(5)(xi) in The Central Goods and Services Tax Rules, 2017