Section 15(a) in The Central Goods and Services Tax (Amendment) Act, 2018

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Union of India - Subsection

Section 15(a) in The Central Goods and Services Tax (Amendment) Act, 2018

(a)in sub-section (1),

(i)for the words "Where a tax invoice has", the words "Where one or more tax invoices have" shall be substituted;

(ii)for the words "a credit note", the words "one or more credit notes for supplies made in a financial year" shall be substituted;