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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 52(9) in The Arunachal Pradesh Goods and Services Tax Act, 2017

(9)Where the details of outward supplies furnished by the operator under sub-section (4) do not match with the corresponding details furnished by the supplier under section 37, the discrepancy shall be communicated to both persons in such manner and within such time as may be prescribed.