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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Rajasthan - Subsection

Section 62(1)(ii) in Rajasthan Goods and Services Tax Rules, 2017

(ii)furnish a return for every financial year or, as the case may be, part thereof in FORM GSTR-4, till the thirtieth day of April following the end of such financial year,] electronically through the common portal, either directly or through a Facilitation Centre notified by the Commissioner.