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 0] [Section 33] [Entire Act] State of Punjab - Subsection Section 33(b) in Punjab Goods and Services Tax Rules, 2017 (b)neither intends to hold nor holds any title to the goods or services or both so procured or supplied as pure agent of the recipient of supply;
