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1.Registration under GST Law
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2.Cancellation of Registration in GST
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3.The Meaning and Scope of Supply
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4.Composite Supply and Mixed Supply
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5.Time of Supply in GST
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6.GST on advances received for future supplies
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7.Concept of Aggregate Turnover in G ST
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8.Non-resident taxable person in GST
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9.Casual taxable person in GST
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10.Input Service Distributor in GST
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11.Composition Levy Scheme in GST
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12.Reverse Charge Mechanism in GST
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13.Tax Invoice and other such instruments in G ST
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14.Accounts and Records in GST
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15.Credit Note in GST
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16. Debit Note in GST
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17.Electronic Cash/Credit Ledgers and Liability Register in GST
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18.Electronic Way Bill in GST
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19.Input Tax Credit Mechanism in GST
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20.Transition Provisions under GST
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21.Integrated Goods and Services Tax Act
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22.Compensation cess in GST
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23.Imports in GST Regime
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24.Zero Rating of Supplies in GST
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25.Deemed Exports in GST
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26.Pure Agent Concept in GST
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27.Job Work under GST
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28. Works Contract in GST
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29.Valuation in GST
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30.Margin Scheme in GST
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31.Provisional Assessment in GST
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32.Returns in GST
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33.Statement of Outward Supplies (GSTR-1) in GST
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34.Refunds under GST
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35.Refund of Integrated Tax paid on account of zero rated supplies
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36.Refund of unutilized Input Tax Credit (ITC)
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37.Advance Ruling Mechanism in GST
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38.Goods Transport Agency in GST
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39.GST on Charitable and Religious Trusts
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40.GST on Education Services
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41.GST on Co-operative Housing Societies
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42.Online Information Data Base Access and Retrieval (OIDAR) Services in GST
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43.GST Practitioners
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44.National Anti-Profiteering Authority in GST
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45.Benefits of Goods and Services Tax (GST)
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46.Special Audit in GST
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47.TDS Mechanism under GST
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48.TCS Mechanism under GST
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49.Inspection, Search, Seizure and Arrest
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50.Appeals and Review Mechanism under GST
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51.Recovery of Tax
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