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[Cites 0, Cited by 0] [Section 43(5)] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(5)(iv) in The Central Goods and Services Tax Rules, 2017

(iv)the term "Residential Real Estate Project (RREP)" shall mean a REP in which the carpet area of the commercial apartments is not more than 15 per cent. of the total carpet area of all the apartments in the REP;