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[Cites 0, Cited by 11] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in The Central Goods and Services Tax Act, 2017

(1)Without prejudice to the provisions of this Act, the officers appointed under the State Goods and Services Tax Act or the Union Territory Goods and Services Tax Act are authorised to be the proper officers for the purposes of this Act, subject to such conditions as the Government shall, on the recommendations of the Council, by notification, specify.