Section 13(3)(b) in The Punjab Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(3)(b) in The Punjab Goods and Services Tax Act, 2017

(b)the date immediately following sixty days from the date of issue of invoice or any other document, by whatever name called, in lieu thereof by the supplier:

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State of Punjab - Subsection

Section 13(3)(b) in The Punjab Goods and Services Tax Act, 2017