Section 18(8)(ii) in The Central Goods and Services Tax (Amendment) Act, 2018

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Union of India - Subsection

Section 18(8)(ii) in The Central Goods and Services Tax (Amendment) Act, 2018

(ii)who has defaulted in payment of tax and where such default has continued for more than two months from the due date of payment of such defaulted amount, shall be such as may be prescribed.".

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Union of India - Subsection

Section 18(8)(ii) in The Central Goods and Services Tax (Amendment) Act, 2018