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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Jharkhand - Subsection

Section 73(9) in Jharkhand Goods and Services Tax Act, 2017

(9)The proper officer shall, after considering the representation, if any, made by person chargeable with tax, determine the amount of tax, interest and a penalty equivalent to ten per cent of tax or ten thousand rupees, whichever is higher, due from such person and issue an order.