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[Cites 0, Cited by 0] [Section 61(6)] [Section 61] [Entire Act]

State of Punjab - Subsection

Section 61(6)(a) in Punjab Goods and Services Tax Rules, 2017

(a)Part A of the return in FORM GSTR-3 shall be electronically generated on the basis of information furnished through FORM GSTR-1, FORM GSTR-2 and based on other liabilities of preceding tax periods and PART B of the said return shall be electronically generated on the basis of the return in FORM GSTR-3B furnished in respect of the tax period;