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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(1)(c) in Punjab Goods and Services Tax Rules, 2017

(c)the goods held in stock by him have not been purchased from an-unregistered supplier and where purchased, he pays the tax under sub-section (4) of section 9;