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[Cites 0, Cited by 0] [Section 87(3)] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(3)(c) in The Central Goods and Services Tax Rules, 2017

(c)Proper officer or any other officer authorised for the amounts collected by way of cash, cheque or demand draft during any investigation or enforcement activity or any ad hoc deposit: