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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(2)(e) in The Punjab Goods and Services Tax Act, 2017

(e)he is not a manufacturer of such goods as may be notified by the Government on the recommendations of the [Council; and] [Substituted 'Council:' by Punjab Act No. 3 of 2020, dated 20.2.2020.]