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[Cites 0, Cited by 0] [Section 95(3)] [Section 95] [Entire Act]

Union of India - Subsection

Section 95(3)(a) in The Central Goods and Services Tax Rules, 2017

(a)[ the inward supplies of goods or services or both were received from a registered person against a tax invoice;] [Substituted by Notification No. G.S.R. 549(E), dated 13.6.2018 (w.e.f. 19.6.2017).]