Section 120A in Rajasthan Goods and Services Tax Rules, 2017
120A. [ [Revision of declarations in form GST TRAN-1.] [Inserted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-87, dated 15.9.2017.]
Every registered person who has submitted a declaration electronically in FORM GST TRAN-1 within the time period specified in rule 117, rule 118, rule 119 and rule 120 may revise such declaration once. and submit the revised declaration in FORM GST TRAN-1 electronically on the common portal within the time period specified in the said rules or such further period as may be extended by the Commissioner in this behalf.] [Substituted by Rajasthan Notification No. S.O. 137, dated 1.8.2017.]
