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[Cites 0, Cited by 1] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(6) in The Central Goods and Services Tax Act, 2017

(6)The proper officer, on receipt of such information, shall not serve any notice under sub-section (1) or, as the case may be, the statement under sub-section (3), in respect of the tax so paid or any penalty payable under the provisions of this Act or the rules made thereunder.