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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Rajasthan - Subsection

Section 90(3) in Rajasthan Goods and Services Tax Rules, 2017

(3)Where any deficiencies are noticed, the proper officer shall communicate the deficiencies to the applicant in FORM GST RFD-03 through the common portal electronically, requiring him to file a fresh refund application after rectification of such deficiencies.