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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Bihar - Subsection

Section 31(3)(a) in Bihar Goods and Services Tax Act, 2017

(a)a registered person may, with in one month from the date of issuance of certificate of registration and in such manner as may be prescribed, issue a revised invoice against the invoice already issued during the period beginning with the effective date of registration till the date of issuance of certificate of registration to him;