Section 42(3)(a) in The Central Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(3)(a) in The Central Goods and Services Tax Rules, 2017

(a)where the aggregate of the amounts calculated finally in respect of 'D1' and 'D2' exceeds the aggregate of the amounts determined under sub-rule (1) in respect of 'D1' and 'D2', such excess shall be reversed by the registered person in Form GSTR-3B or through Form GST DRC-03 in the month not later than the month of September following the end of the financial year in which the completion certificate is issued or first occupation of the project takes place and the said person shall be liable to pay interest on the said excess amount at the rate specified in sub-section (1) of section 50 for the period starting from the first day of April of the succeeding financial year till the date of payment; or

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Union of India - Subsection

Section 42(3)(a) in The Central Goods and Services Tax Rules, 2017