Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] Union of India - Subsection Section 5(ii) in The Central Goods and Services Tax (Amendment) Act, 2018 (ii)in the proviso, for the words "one crore rupees", the words "one crore and fifty lakh rupees" shall be substituted;
