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 62] [Entire Act]

Union of India - Subsection

Section 62(3) in The Central Goods and Services Tax Rules, 2017

(3)The return furnished under sub-rule (1) shall include the -
(a)invoice wise inter-State and intra-State inward supplies received from registered and un-registered persons; and
(b)consolidated details of outward supplies made.