Section 13(2)(b) in M.P. Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(2)(b) in M.P. Goods and Services Tax Act, 2017

(b)the date of provision of service, if the invoice is not issued within the period prescribed under subsection (2) of section 31 or the date of receipt of payment, whichever is earlier; or

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State of Madhya Pradesh - Subsection

Section 13(2)(b) in M.P. Goods and Services Tax Act, 2017