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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Rajasthan - Subsection

Section 83(10) in Rajasthan Goods and Services Tax Rules, 2017

(10)The goods and services tax practitioner shall,-
(a)prepare the statements with due diligence; and
(b)affix his digital signature on the statements prepared by him or electronically verify using his credentials.