Section 31(1)(b) in The Central Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(1)(b) in The Central Goods and Services Tax Act, 2017

(b)delivery of goods or making available thereof to the recipient, in any other case, issue a tax invoice showing the description, quantity and value of goods, the tax charged thereon and such other particulars as may be prescribed:

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Union of India - Subsection

Section 31(1)(b) in The Central Goods and Services Tax Act, 2017