Section 60(7)(ii) in The Central Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 60(7)] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(7)(ii) in The Central Goods and Services Tax Rules, 2017

(ii)the details of invoices furnished by a non-resident taxable person in FORM GSTR-5 and details of invoices furnished by an Input Service Distributor in his return in FORM GSTR-6 and details of outward supplies furnished by his supplier, required to furnish return for every quarter under proviso to sub-section (1) of section 39, in FORM GSTR-1 or using the IFF, as the case may be, -

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Union of India - Subsection

Section 60(7)(ii) in The Central Goods and Services Tax Rules, 2017