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

Union of India - Subsection

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

(i)the term "apartment" shall have the same meaning as assigned to it in clause (e) of section 2 of the Real Estate (Regulation and Development) Act, 2016 (16 of 2016);