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[Cites 0, Cited by 0] [Section 43(5)] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(5)(iii) in The Central Goods and Services Tax Rules, 2017

(iii)the term "Real Estate Project (REP)" shall have the same meaning as assigned to it in in clause (zn) of section 2 of the Real Estate (Regulation and Development) Act, 2016 (16 of 2016);