AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

24. In section 79 of the principal Act, after sub-section (4), the following Explanation shall be inserted, namely:

'Explanation.

For the purposes of this section, the word person shall include "distinct persons" as referred to in sub-section (4) or, as the case may be, sub-section (5) of section 25.'.



Central Goods and Services Tax (Amendment) Act, 2018 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys