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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Punjab - Subsection

Section 77(2) in The Punjab Goods and Services Tax Act, 2017

(2)A registered person who has paid integrated tax on a transaction considered by him to be an inter-State supply, but which is subsequently held to be an intra-State supply, shall not be required to pay any interest on the amount of State tax payable.