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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(8) in The Central Excise Rules, 2017

(8)The Board may, by notification, specify the conditions, safeguards and procedure to be followed by an assessee using digitally signed invoice.Explanation. - For the purposes of these rules, first stage dealer and second stage dealer shall have the meanings assigned to them in CENVAT Credit Rules, 2017.