Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] NCT Delhi - Subsection Section 18(b) in THE DELHI GOODS AND SERVICES TAX (AMENDMENT) ACT, 2019 (b)after the words and figures “of section 101”, the words, figures and letter “or under section 101C of Central Goods and Services Tax Act, 2017” shall be inserted.
