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Delhi High Court Directs Government to Provide Facility to Review Return in GST Software - (07 Jun 2019)

GOODS AND SERVICES TAX

Delhi High Court has asked that Government to resolve the difficulties in filing TRAN-1 and directed to enable a facility of the trader/dealer being able to save onto his/her system the filled up form and also a facility for reviewing the form that has been filled up before its submission while criticizing that the GST system is still running in a “trial and error phase”.

Tags : DELHI HIGH COURT   GST SOFTWARE  

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