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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Uttarakhand - Subsection

Section 65(6) in Uttarakhand Goods and Services Tax Act, 2017

(6)On conclusion of audit, the proper officer shall, within thirty days, inform the registered person, whose records are audited, about the findings, his rights and obligations and the reasons for such findings.