The Central Goods and Services Tax Act, 2017

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Section 42, [Omitted.]. (sections)
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Section 43, [Omitted.]. (sections)
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Section 43A, [Omitted.]. (sections)
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Section 71, Access to business premises. (sections)
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Section 35, Accounts and other records. (sections)
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Section 145, Admissibility of micro films, facsimile copies of documents and computer printouts as documents and as evidence. (sections)
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Section 104, Advance ruling to be void in certain circumstances. (sections)
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Section 173, Amendment of Act 32 of 1994. (sections)
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Section 28, Amendment of registration. (sections)
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Section 33, Amount of tax to be indicated in tax invoice and other documents. (sections)
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Section 44, Annual return. (sections)
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Section 171, Anti-profiteering measure. (sections)
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Section 120, Appeal not to be filed in certain cases. (sections)
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Section 100, Appeal to Appellate Authority. (sections)
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Section 117, Appeal to High Court. (sections)
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Section 101B, Appeal to National Appellate Authority. (sections)
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Section 118, Appeal to Supreme Court. (sections)
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Section 107, Appeals to Appellate Authority. (sections)
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Section 112, Appeals to Appellate Tribunal. (sections)
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Section 116, Appearance by authorised representative. (sections)
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