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[Cites 0, Cited by 0] [Section 61A] [Entire Act]

Union of India - Subsection

Section 61A(2) in The Central Goods and Services Tax Rules, 2017

(2)A registered person, whose aggregate turnover exceeds 5 crore rupees during the current financial year, shall opt for furnishing of return on a monthly basis, electronically, on the common portal, from the first month of the quarter, succeeding the quarter during which his aggregate turnover exceeds 5 crore rupees.]