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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Punjab - Subsection

Section 98(1) in Punjab Goods and Services Tax Rules, 2017

(1)Every registered person requesting for payment of tax on a provisional basis in accordance with the provisions of subsection (1) of section 60 shall furnish an application along with the documents in support of his request, electronically in FORM GST ASMT-01 on the common portal, either directly or through a Facilitation Centre notified by the Commissioner.