Section 89(5)(b) in The Central Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 89(5)] [Section 89] [Entire Act]

Union of India - Subsection

Section 89(5)(b) in The Central Goods and Services Tax Rules, 2017

(b)[ "Adjusted Total turnover" and "relevant period" shall have the same meaning as assigned to them in sub-rule (4).] [Substituted by Notification No. G.S.R. 1251(E), dated 31.12.2018 (w.e.f. 19.6.2017).]

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Union of India - Subsection

Section 89(5)(b) in The Central Goods and Services Tax Rules, 2017