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[Cites 0, Cited by 0] [Section 145] [Entire Act]

Union of India - Subsection

Section 145(1) in The Central Goods and Services Tax Rules, 2017

(1)The proper officer may serve upon a person referred to in clause (c) of sub-section (1) of section 79 (hereafter referred to in this rule as "the third person"), a notice in FORM GST DRC-13 directing him to deposit the amount specified in the notice.