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[Cites 0, Cited by 0] [Section 101] [Entire Act]

Union of India - Subsection

Section 101(5) in The Central Goods and Services Tax Rules, 2017

(5)On conclusion of the audit, the proper officer shall inform the findings of audit to the registered person in accordance with the provisions of sub-section (6) of section 65 in FORM GST ADT-02.