Section 36(4)(a) in The Central Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 36(4)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(4)(a) in The Central Goods and Services Tax Rules, 2017

(a)the details of such invoices or debit notes have been furnished by the supplier in the statement of outward supplies in FORM GSTR-1 or using the invoice furnishing facility; and

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Union of India - Subsection

Section 36(4)(a) in The Central Goods and Services Tax Rules, 2017