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[Cites 0, Cited by 0] [Section 83A] [Entire Act]

Union of India - Subsection

Section 83A(11) in The Central Goods and Services Tax Rules, 2017

(11)Declaration of result. - NACIN shall declare the results within one month of the conduct of examination on the official websites of the Board, NACIN, GST Council Secretariat, common portal and State Tax Department of the respective States or Union territories, if any. The results shall also be communicated to the applicants by e-mail and/or by post.