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State of Punjab - Section
Section 5A in Punjab Goods and Services Tax Rules, 2017
5A. Inward supplies on which tax is payable on reverse charge basis
| Rate of tax | Taxable Value | Amount of tax | |||
| Integrated Tax | Central Tax | State/ UT tax | CESS | ||
| 1 | 2 | 3 | 4 | 5 | 6 |
| (I) Inter-State inward supplies [Rate Wise] | |||||
| (II) Intra-State inward supplies [Rate Wise] | |||||