Section 87(3)(iv) in The Central Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 87(3)] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(3)(iv) in The Central Goods and Services Tax Rules, 2017

(iv)Over the Counter payment through authorised banks for deposits up to ten thousand rupees per challan per tax period, by cash, cheque or demand draft:

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Union of India - Subsection

Section 87(3)(iv) in The Central Goods and Services Tax Rules, 2017