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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Rajasthan - Subsection

Section 97(3) in Rajasthan Goods and Services Tax Rules, 2017

(3)Any utilisation of amount from the Consumer Welfare Fund under sub-section (1) of section 58 shall be made by debiting the Consumer Welfare Fund account and crediting the account to which the amount is transferred for utilisation.