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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Punjab - Subsection

Section 47(1) in The Punjab Goods and Services Tax Act, 2017

(1)Any registered person who fails to furnish the details of outward or inward supplies required under section 37 or section 38 or returns required under section 39 or section 45 by the due date shall pay a late fee of one hundred rupees for every day during which such failure continues subject to a maximum amount of five thousand rupees.