Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 61] [Entire Act] Union of India - Subsection Section 61(2) in The Central Goods and Services Tax Act, 2017 (2)In case the explanation is found acceptable, the registered person shall be informed accordingly and no further action shall be taken in this regard.
