Section 17(1A) in Rajasthan Goods and Services Tax Rules, 2017
(1A)[ The Unique Identity Number granted under sub-rule (1) to a person under clause (a) of sub-section (9) of section 25 shall be applicable to the territory of India.] [Inserted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-155, dated 29.12.2017.]
