Section 9(1)(a) in The Central Goods and Services Tax Rules, 2017

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Union of India - Subsection

Section 9(1)(a) in The Central Goods and Services Tax Rules, 2017

(a)a person, other than a person notified under sub-section (6D) of section 25, fails to undergo authentication of Aadhaar number as specified in sub-rule (4A) of rule 8 or does not opt for authentication of Aadhaar number; or

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Union of India - Subsection

Section 9(1)(a) in The Central Goods and Services Tax Rules, 2017