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[Cites 0, Cited by 0] [Section 61(6)] [Section 61] [Entire Act]

State of Rajasthan - Subsection

Section 61(6)(a) in Rajasthan Goods and Services Tax Rules, 2017

(a)Part A of the return in Form GSTR-3 shall be electronically generated on the basis of information furnished through Form GSTR-1, Form GSTR-2 and based on other liabilities of preceding tax period and Part-B of the said return shall be electronically generated on the basis of the return in Form GSTR-3B furnished in respect of the tax period;