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 31A] [Entire Act] Union of India - Subsection Section 31A(1) in The Central Goods and Services Tax Rules, 2017 (1)Notwithstanding anything contained in the provision of this Chapter the value in respect of supplies specified below shall be determined in the manner provided hereinafter.
