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[Cites 0, Cited by 0] [Section 43A] [Entire Act]

Union of India - Subsection

Section 43A(1) in The Central Goods and Services Tax Act, 2017

(1)Notwithstanding anything contained in sub-section (2) of section 16, section 37 or section 38, every registered person shall in the returns furnished under sub-section (1) of section 39 verify, validate, modify or delete the details of supplies furnished by the suppliers.