Section 8(4A)(b) in The Central Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 8(4A)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(4A)(b) in The Central Goods and Services Tax Rules, 2017

(b)taking biometric information, photograph and verification of such other KYC documents, as notified, unless the applicant is exempted under sub-section (6D) of section 25, if he has opted not to get Aadhaar authentication done,

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Union of India - Subsection

Section 8(4A)(b) in The Central Goods and Services Tax Rules, 2017