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[Cites 0, Cited by 1] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(2) in The Central Goods and Services Tax Act, 2017

(2)A registered person who has paid integrated tax on a transaction considered by him to be an inter-State supply, but which is subsequently held to be an intra-State supply, shall not be required to pay any interest on the amount of central tax and State tax or, as the case may be, the Central tax and the Union territory tax payable.