Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 30 in The Central Goods and Services Tax (Amendment) Act, 2018 30. In Schedule I of the principal Act, in paragraph 4, for the words "taxable person", the word "person" shall be substituted.
