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

(a)within a period of seven working days from the date of submission of the application in cases where the person is not covered under proviso to sub-rule (1); or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

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