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[Cites 0, Cited by 0] [Section 144A] [Entire Act]

Union of India - Subsection

Section 144A(6) in The Central Goods and Services Tax Rules, 2017

(6)On payment of the full bid amount, the proper officer shall transfer the possession and ownership of the said goods or conveyance to the successful bidder and issue a certificate in FORM GST DRC-12.