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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Jharkhand - Subsection

Section 39(8) in Jharkhand Goods and Services Tax Act, 2017

(8)Every registered person who is required to furnish a return under sub-section (1) or subsection (2) shall furnish a return for every tax period whether or not any supplies of goods or services or both have been made during such tax period.