Section 96(10)(a) in Rajasthan Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 96(10)] [Section 96] [Entire Act]

State of Rajasthan - Subsection

Section 96(10)(a) in Rajasthan Goods and Services Tax Rules, 2017

(a)received supplies on which the benefit of notification No. F,12(46)FD/Tax/2017-Pt-II-122, dated the 18th October, 2017 or notification No.F.12(46)FD/Tax/2017-Pt-II-124, dated the 23rd October, 2017 or notification No. 41/2017-Integrated Tax (Rate), dated the 23rd October,2017 published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide number G.S.R 1321 (E), dated the 23rd October, 2017 has been availed; or

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State of Rajasthan - Subsection

Section 96(10)(a) in Rajasthan Goods and Services Tax Rules, 2017