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[Cites 0, Cited by 0] [Section 162] [Entire Act]

State of Rajasthan - Subsection

Section 162(6) in Rajasthan Goods and Services Tax Rules, 2017

(6)The applicant shall, within a period of thirty days from the date of the receipt of the order under sub-rule (3), pay the compounding amount as ordered by the Commissioner and shall furnish the proof of such payment to him.