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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(1)(b) in Punjab Goods and Services Tax Rules, 2017

(b)the change relating to sub-clause (i) and sub-clause (iii) of clause (a) in any State or Union territory shall be applicable for all registrations of the registered person obtained under the provisions of this Chapter on the same Permanent Account Number;