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[Cites 0, Cited by 0] [Section 60(8)] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(8)(i) in The Central Goods and Services Tax Rules, 2017

(i)for the first and second month of a quarter, a day after the due date of furnishing of details of outward supplies for the said month, in the IFF by a registered person required to furnish return for every quarter under proviso to sub-section (1) of section 39, or in FORM GSTR-1 by a registered person, other than those required to furnish return for every quarter under proviso to sub-section (1) of section 39, whichever is later;