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[Cites 0, Cited by 0] [Section 138(14)] [Section 138] [Entire Act]

Union of India - Subsection

Section 138(14)(e) in The Central Goods and Services Tax Rules, 2017

(e)where the goods, other than de-oiled cake, being transported, are specified in the Schedule appended to notification No. 2/2017- Central tax (Rate) dated the 28th June, 2017 published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide number G.S.R 674 (E) dated the 28th June, 2017 as amended from time to time;