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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Punjab - Subsection

Section 69(i) in Punjab Goods and Services Tax Rules, 2017

(i)The claim of input tax credit in respect of invoices and debit notes in FORM GSTR-2 that were accepted by the recipient on the basis of FORM GSTR-2A without amendment shall be treated as matched if the corresponding supplier has furnished a valid return;