Section 29(2)(d) in The Central Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2)(d) in The Central Goods and Services Tax Act, 2017

(d)any person who has taken voluntary registration under sub-section (3) of section 25 has not commenced business within six months from the date of registration; or

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Union of India - Subsection

Section 29(2)(d) in The Central Goods and Services Tax Act, 2017