Section 13(2)(c) in The Jammu and Kashmir Goods and Services Tax Act, 2017

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State of Jammu-Kashmir - Subsection

Section 13(2)(c) in The Jammu and Kashmir Goods and Services Tax Act, 2017

(c)the date on which the recipient shows the receipt of services in his books of account, in a case where the provisions of clause (a) or clause (b) do not apply:

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State of Jammu-Kashmir - Subsection

Section 13(2)(c) in The Jammu and Kashmir Goods and Services Tax Act, 2017