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 2] [Section 122(1)] [Section 122] [Entire Act] Union of India - Subsection Section 122(1)(ii) in The Central Goods and Services Tax Act, 2017 (ii)issues any invoice or bill without supply of goods or services or both in violation of the provisions of this Act or the rules made thereunder;