Section 61(1)(ii) in The Central Goods and Services Tax Rules, 2017

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Union of India - Subsection

Section 61(1)(ii) in The Central Goods and Services Tax Rules, 2017

(ii)proviso to sub-section (1) of section 39,for each quarter, or part thereof, for the class of registered persons mentioned in column (2) of the Table given below, on or before the date mentioned in the corresponding entry in column (3) of the said Table, namely:

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Union of India - Subsection

Section 61(1)(ii) in The Central Goods and Services Tax Rules, 2017