Section 132(1)(b) in Tripura State Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 132(1)] [Section 132] [Entire Act]

State of Tripura - Subsection

Section 132(1)(b) in Tripura State Goods and Services Tax Act, 2017

(b)issues any invoice or bill without supply of goods or services or both in violation of the provision of this Act, or the rules made thereunder leading to wrongful availment or utilisation of input tax credit or refund of tax;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tripura - Subsection

Section 132(1)(b) in Tripura State Goods and Services Tax Act, 2017