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[Cites 0, Cited by 0] [Section 138B] [Entire Act]

Union of India - Subsection

Section 138B(2) in The Central Goods and Services Tax Rules, 2017

(2)The Commissioner shall get Radio Frequency Identification Device readers installed at places where the verification of movement of goods is required to be carried out and verification of movement of vehicles shall be done through such device readers where the e-way bill has been mapped with the said device.