Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Punjab - Subsection

Section 54(8A) in The Punjab Goods and Services Tax Act, 2017

(8A)[ Where the Central Government has disbursed the refund of the State tax, the Government shall transfer an amount equal to the amount so refunded, to the Central Government.] [Inserted by Punjab Act No. 3 of 2020, dated 20.2.2020.]