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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(b) in Rajasthan Goods and Services Tax Rules, 2017

(b)[ issues invoice or bill without supply of goods or services in violation of the provisions of the Act, or the rules made there under; or [Substituted by Rajasthan Goods and Services Tax (Amendments) Rules, 2017, dated 29.6.2017.]