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[Cites 0, Cited by 0] [Section 97(6)] [Section 97] [Entire Act]

Union of India - Subsection

Section 97(6)(i) in The Central Goods and Services Tax Rules, 2017

(i)to recommend minimum financial assistance, by way of grant to an applicant, having regard to his financial status, and importance and utility of the nature of activity under pursuit, after ensuring that the financial assistance provided shall not be mis-utilised;