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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Jharkhand - Subsection

Section 74(6) in Jharkhand Goods and Services Tax Act, 2017

(6)The proper officer, on receipt of such information, shall not serve any notice under subsection (1), in respect of the tax so paid or any penalty payable under the provisions of this Act or the rules made thereunder.