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Gauhati HC Directs Centre to Decide on Representations Seeking Time Extension for Filing GSTR Forms - (05 Feb 2020)

GOODS AND SERVICES TAX

Gauhati High Court has directed the Union of India to decide within a week the representations filed by All India Federation of Tax Practitioners and the Tax Bar Association of Gauhati seeking an extension of time to file Goods and Service Tax Forms, GSTR 9 (Annual Return) and GSTR 9C (Reconciliation form).

Tags : GAUHATI HIGH COURT   FILING OF GOODS AND SERVICE TAX FORMS  

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