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[Cites 0, Cited by 0] [Section 8(4A)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(4A)(a) in The Central Goods and Services Tax Rules, 2017

(a)biometric-based Aadhaar authentication and taking photograph, unless exempted under subsection (6D) of section 25, if he has opted for authentication of Aadhaar number; or