Section 54(8)(a) in The U.P. Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 54(8)] [Section 54] [Entire Act]

State of Uttar Pradesh - Subsection

Section 54(8)(a) in The U.P. Goods and Services Tax Act, 2017

(a)refund of tax paid on zero-rated supplies of goods or services or both or on inputs or input services used in making such [export and exports] [Substituted 'zero-rated supplies' by Uttar Pradesh Act No. 45 of 2018, dated 24.12.2018.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 54(8)(a) in The U.P. Goods and Services Tax Act, 2017