Section 83A(9)(ii) in The Central Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 83A(9)] [Section 83A] [Entire Act]

Union of India - Subsection

Section 83A(9)(ii) in The Central Goods and Services Tax Rules, 2017

(ii)Any person who is or has been found to be indulging in unfair means or practices shall be dealt in accordance with the provisions of sub-rule (10) An illustrative list of use of unfair means or practices by a person is as under: -

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Union of India - Subsection

Section 83A(9)(ii) in The Central Goods and Services Tax Rules, 2017