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[Cites 0, Cited by 0] [Section 58(4)] [Section 58] [Entire Act]

State of Punjab - Subsection

Section 58(4)(a) in Punjab Goods and Services Tax Rules, 2017

(a)any person engaged in the business of transporting goods shall maintain records of goods transported, delivered and goods stored in transit by him alongwith the Goods and Services Tax Identification Number of the registered consigner and consignee for each of his branches.