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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Andhra Pradesh - Subsection

Section 39(6) in Andhra Pradesh Goods and Services Tax Act, 2017

(6)The Chief Commissioner may, for reasons to be recorded in writing by notification, extend the time limit for furnishing the returns under this section for such class of registered persons as may be specified therein:Provided that any extension of time limit notified by the Commissioner of central tax shall be deemed to be notified by the Chief Commissioner.