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[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

State of Rajasthan - Subsection

Section 96(1)(b) in Rajasthan Goods and Services Tax Rules, 2017

(b)the applicant has furnished a valid return in [FORM GSTR-3 or FORM GSTR-3 B, as the case may be.] [Substituted 'FORM GSTR-3' by Notification No. S.O. 125, dated 07.07.2017.]