Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19(5)] [Section 19] [Entire Act] State of Punjab - Subsection Section 19(5)(b) in Punjab Goods and Services Tax Rules, 2017 (b)within a period of seven working days from the date of the receipt of the reply to the notice to show cause under sub-rule (3),