Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 89(4)] [Section 89] [Entire Act]

State of Punjab - Subsection

Section 89(4)(F) in Punjab Goods and Services Tax Rules, 2017

(F)"Relevant period" means the period for which the claim has been filed.