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[Cites 0, Cited by 3] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(8) in The Central Goods and Services Tax Act, 2017

(8)Where any person chargeable with tax under sub-section (1) pays the said tax along with interest payable under section 50 and a penalty equivalent to twenty-five per cent. of such tax within thirty days of issue of the notice, all proceedings in respect of the said notice shall be deemed to be concluded.