Section 32(4)(c) in The Central Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 32(4)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(4)(c) in The Central Goods and Services Tax Rules, 2017

(c)in all other cases, twenty five percent of the premium charged from the policy holder in the first year and twelve and a half percent of the premium charged from the policy holder in subsequent years:

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Union of India - Subsection

Section 32(4)(c) in The Central Goods and Services Tax Rules, 2017