Section 154(1)(b) in The Central Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 154(1)] [Section 154] [Entire Act]

Union of India - Subsection

Section 154(1)(b) in The Central Goods and Services Tax Rules, 2017

(b)next, be appropriated against the amount to be recovered or to the payment of the penalty payable under sub-section (3) of section 129, as the case may be;

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Union of India - Subsection

Section 154(1)(b) in The Central Goods and Services Tax Rules, 2017