Income Tax Department

Ministry of Finance, Government of India

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Section 121

Amendment of section 30

Section

Section Number

121

Chapter

CHAPTER V - INDIRECT TAXES

Act

Finance Acts

Year

2024 (No. 2)

Amendment of section 30

Amendment of section 30.

121. In section 30 of the Central Goods and Services Tax Act, in sub-section (2), after the proviso, the following proviso shall be inserted, namely:—

"Provided further that such revocation of cancellation of registration shall be subject to such conditions and restrictions, as may be prescribed.".

Footnotes