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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Jharkhand - Subsection

Section 75(7) in Jharkhand Goods and Services Tax Act, 2017

(7)The amount of tax, interest and penalty demanded in the order shall not be in excess of the amount specified in the notice and no demand shall be confirmed on the grounds other than the grounds specified in the notice.