Section 142(2A) in Rajasthan Goods and Services Tax Rules, 2017
(2A)[ Where the person referred to in sub-rule (1A) has made partial payment of the amount communicated to him or desires to file any submissions against the proposed liability, he may make such submission in Part B of FORM GST DRC-01 A.] [Inserted by Notification No. F. 12(46)FD/Tax/2017-Part-III-76, dated 10.10.2019.]
