Section 42(2)(a) in Punjab Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Punjab - Subsection

Section 42(2)(a) in Punjab Goods and Services Tax Rules, 2017

(a)where the aggregate of the amounts calculated finally in respect of 'D1' and 'D2' exceeds the aggregate of the amounts determined under sub-rule (1) in respect of 'D1' and 'D2', such excess shall be added to the output tax liability of the registered person in the month not later than the month of September following the end of the financial year to which such credit relates and the said person shall be liable to pay interest on the said excess amount at the rate specified in sub-section (1) of section 50 for the period starting from the first day of April of the succeeding financial year till the date of payment; or

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State of Punjab - Subsection

Section 42(2)(a) in Punjab Goods and Services Tax Rules, 2017