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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(1)(g) in The Central Goods and Services Tax Rules, 2017

(g)'T1', 'T2', 'T3' and 'T4' shall be determined and declared by the registered person at the invoice level in Form GSTR-2 [and at summary level in Form GSTR-3B] [Inserted by Notification No. G.S.R. 249(E), dated 29.3.2019 (w.e.f. 19.6.2017).];