Section 9(5)(c) in The Central Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(5)(c) in The Central Goods and Services Tax Rules, 2017

(c)within a period of seven working days from the date of the receipt of the clarification, information or documents furnished by the applicant under sub-rule (2),

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 9(5)(c) in The Central Goods and Services Tax Rules, 2017