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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Jharkhand - Subsection

Section 29(3) in Jharkhand Goods and Services Tax Act, 2017

(3)The cancellation of registration under this section shall not affect the liability of the person to pay tax and other dues under this Act or to discharge any obligation under this Act or the rules made thereunder for any period prior to the date of cancellation whether or not such tax and other dues are determined before or after the date of cancellation.