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[Cites 0, Cited by 0] [Section 138(11)] [Section 138] [Entire Act]

State of Rajasthan - Subsection

Section 138(11)(b) in Rajasthan Goods and Services Tax Rules, 2017

(b)recipient, if registered, where the information in PART-A of FORM GST EWB-01 has been furnished by the supplier or the transporter, on the common portal, and the supplier or the recipient, as the case may be, shall communicate his acceptance or rejection of the consignment covered by the e-way bill.