Section 89(4)(E) in The Central Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 89(4)] [Section 89] [Entire Act]

Union of India - Subsection

Section 89(4)(E) in The Central Goods and Services Tax Rules, 2017

(E)[ "Adjusted Total Turnover" means the sum total of the value of- [Substituted by Notification No. G.S.R. 831(E), dated 4.9.2018 (w.e.f. 19.6.2017).]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 89(4)(E) in The Central Goods and Services Tax Rules, 2017