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[Cites 0, Cited by 1] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3) in The Central Goods and Services Tax Act, 2017

(3)Where a business carried on by a taxable person registered under this Act is transferred, whether on account of succession or otherwise, to another person as a going concern, the transferee or the successor, as the case may be, shall be liable to be registered with effect from the date of such transfer or succession.