Section 26(2)(b) in The Central Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2)(b) in The Central Goods and Services Tax Rules, 2017

(b)in the case of a Hindu Undivided Family, by a Karta and where the Karta is absent from India or is mentally incapacitated from attending to his affairs, by any other adult member of such family or by the authorised signatory of such Karta;

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Union of India - Subsection

Section 26(2)(b) in The Central Goods and Services Tax Rules, 2017