Section 19(1A) in Punjab Goods and Services Tax Rules, 2017
(1A)The Unique Identity Number granted under sub-rule (1) to a person under clause (a) of sub-section (9) of section 25 shall be applicable to the territory of India.] [Inserted by Punjab Notification No. G.S.R.9/P.A.5/2017/S.164/Amd.(10)/2018, dated 23.10.2017 (w.e.f. 29.6.2017).]
