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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Manipur - Subsection

Section 38(3) in Manipur Goods and Services Tax Act, 2017

(3)The details of supplies modified, deleted or included by the recipient and furnished under sub-section (2)shall be communicated to the supplier concerned in such manner and within such time as may be prescribed.