Section 59(4)(b) in The Central Goods and Services Tax Rules, 2017

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Union of India - Subsection

Section 59(4)(b) in The Central Goods and Services Tax Rules, 2017

(b)consolidated details of all -

(i)intra-State supplies made to unregistered persons for each rate of tax; and

(ii)State wise inter-State supplies with invoice value upto two and a half lakh rupees made to unregistered persons for each rate of tax;