Section 19(1)(a) in The Central Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1)(a) in The Central Goods and Services Tax Rules, 2017

(a)where the change relates to, -

(i)legal name of business;

(ii)address of the principal place of business or any additional place(s) of business; or

(iii)addition, deletion or retirement of partners or directors, Karta, Managing Committee, Board of Trustees, Chief Executive Officer or equivalent, responsible for the day to day affairs of the business,-

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Union of India - Subsection

Section 19(1)(a) in The Central Goods and Services Tax Rules, 2017