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 95A(4)] [Section 95A] [Entire Act] Union of India - Subsection Section 95A(4)(a) in The Central Goods and Services Tax Rules, 2017 (a)the inward supplies of goods were received by the said retail outlet from a registered person against a tax invoice;