Section 18(1)(ii) in The Union Territory Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1)(ii) in The Union Territory Goods and Services Tax Act, 2017

(ii)where he has not furnished all the returns required under the existing law for the period of six months immediately preceding the appointed day; or

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Union of India - Subsection

Section 18(1)(ii) in The Union Territory Goods and Services Tax Act, 2017