Section 4(1)(ii) in The Goods and services Tax Settlement of funds Rules, 2017

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Union of India - Subsection

Section 4(1)(ii) in The Goods and services Tax Settlement of funds Rules, 2017

(ii)list of registered persons of the State or Union territory who have adjusted liability of State Tax or Union Territory Tax, as the case may be, from the input tax credit of Integrated Tax, as provided under section 18 of the Integrated Goods and Services Tax Act, in FORM GST STL - 01.03.

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Union of India - Subsection

Section 4(1)(ii) in The Goods and services Tax Settlement of funds Rules, 2017