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[Cites 0, Cited by 0] [Section 138B] [Entire Act]

Union of India - Subsection

Section 138B(1) in The Central Goods and Services Tax Rules, 2017

(1)The Commissioner or an officer empowered by him in this behalf may authorize the proper officer to intercept any conveyance to verify the e-way bill in physical or electronic form for all inter-State and intra-State movement of goods.