Section 12(2)(a) in The Maharashtra Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2)(a) in The Maharashtra Goods and Services Tax Act, 2017

(a)the date of issue of invoice by the supplier or the last date on which he is required, under [***] [Deleted 'sub-section (1)' by Maharashtra Act No. 67 of 2018, dated 14.12.2018.] of section 31, to issue the invoice with respect to the supply ; or

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State of Maharashtra - Subsection

Section 12(2)(a) in The Maharashtra Goods and Services Tax Act, 2017