Section 96(1)(b) in The Central Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(1)(b) in The Central Goods and Services Tax Rules, 2017

(b)the applicant has furnished a valid return in FORM GSTR-3 [or FORM GSTR-3B, as the case may be;] [Inserted by Notification No. G.S.R. 819(E), dated 1.7.2017 (w.e.f. 19.6.2017).]

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Union of India - Subsection

Section 96(1)(b) in The Central Goods and Services Tax Rules, 2017