Section 89(1)(a) in The Central Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 89(1)] [Section 89] [Entire Act]

Union of India - Subsection

Section 89(1)(a) in The Central Goods and Services Tax Rules, 2017

(a)supplier of goods after such goods have been admitted in full in the Special Economic Zone for authorised operations, as endorsed by the specified officer of the Zone;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 89(1)(a) in The Central Goods and Services Tax Rules, 2017