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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Puducherry - Subsection

Section 38(3) in Puducherry Goods and Services Tax Act, 2017

(3)The details of supplies modified, deleted or included by the recipient and furnished under subsection (2) shall be communicated to the supplier concerned in such manner and within such time as may be prescribed.