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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Punjab - Subsection

Section 34(2) in Punjab Goods and Services Tax Rules, 2017

(2)The rate of exchange for determination of value of taxable services shall be the applicable rate of exchange determined as per the generally accepted accounting principles on the date at the time of supply of such services in terms of section 13 of the Act.]