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Andhra Pradesh High Court Allows Revision in GSTR-3B Form - (30 Aug 2019)

GOODS AND SERVICES TAX

Andhra Pradesh High Court has ruled that the GST Return (GSTR) Form — GSTR-3B — is a statement and a revision option should be provided. Once implemented at the national level, it will be a big relief for a large number of GST Assessees — excluding those under composition scheme.

Tags : ANDHRA PRADESH HIGH COURT   GSTR  

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