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[Cites 0, Cited by 0] [Section 21A(2A)] [Section 21A] [Entire Act]

Union of India - Subsection

Section 21A(2A)(b) in The Central Goods and Services Tax Rules, 2017

(b)the details of inward supplies derived based on the details of outward supplies furnished by his suppliers in their FORM GSTR-1,