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State of Punjab - Section

Section 45 in The Punjab Goods and Services Tax Act, 2017

45. Final return.

- Every registered person who is required to furnish a return under subsection (1) of section 39 and whose registration has been cancelled shall furnish a final return within three months of the date of cancellation or date of order of cancellation, whichever is later, in such form and manner as may be prescribed.