Section 13(2)(b) in The Maharashtra Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(2)(b) in The Maharashtra Goods and Services Tax Act, 2017

(b)the date of provision of service, if the invoice is not issued within the period prescribed under [***] [Deleted 'sub-section (2) of' by Maharashtra Act No. 67 of 2018, dated 14.12.2018.] section 31 or the date of receipt of payment, whichever is earlier ; or

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State of Maharashtra - Subsection

Section 13(2)(b) in The Maharashtra Goods and Services Tax Act, 2017