Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 43] [Entire Act] State of Punjab - Subsection Section 43(4) in The Punjab Goods and Services Tax Act, 2017 (4)The duplication of claims for reduction in output tax liability shall be communicated to the supplier in such manner as may be prescribed.
