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[Cites 0, Cited by 0] [Section 162] [Entire Act]

State of Rajasthan - Subsection

Section 162(1) in Rajasthan Goods and Services Tax Rules, 2017

(1)An applicant may, either before or after the institution of prosecution, make an application under sub-section (1) of Section 138 in FORM GST CPD-01 to the Commissioner for compounding of an offence.