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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Jharkhand - Subsection

Section 98(1) in Jharkhand Goods and Services Tax Act, 2017

(1)On receipt of an application, the Authority shall cause a copy thereof to be forwarded to the concerned officer and, if necessary, call upon him to furnish the relevant records:Provided that where any records have been called for by the Authority in any case, such records shall, as soon as possible, be returned to the said concerned officer.