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[Cites 0, Cited by 0] [Section 86B] [Entire Act]

Union of India - Subsection

Section 86B(c) in The Central Goods and Services Tax Rules, 2017

(c)the registered person has received a refund amount of more than one lakh rupees in the preceding financial year on account of unutilised input tax credit under clause (ii) of first proviso of subsection (3) of section 54; or