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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Punjab - Subsection

Section 53(3) in Punjab Goods and Services Tax Rules, 2017

(3)Any invoice or debit note issued in pursuance of any tax payable in accordance with the provisions of section 74 or section 129 or section 130 shall prominently contain the words "input Tax Credit Not Admissible".