(1)Every assessee shall submit a half yearly return in From 'ST-3', 'ST-3A', [or 'ST-3C'] [Inserted by Notification No. G.S.R. 1057 (E), dated 9.11.2016 (w.e.f. 1.7.1994).] as the case may be, along with a copy of the Form TR-6, in triplicate for the months covered in the half-yearly return.
