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[Cites 0, Cited by 0] [Section 96A] [Entire Act]

State of Rajasthan - Subsection

Section 96A(2) in Rajasthan Goods and Services Tax Rules, 2017

(2)The details of the export invoices contained in FORM GSTR-1 furnished oft the common portal shall be electronically transmitted to the system designated by Customs and a confirmation that the goods covered by the said invoices have been exported out of India shall be electronically transmitted to the common portal from the said system.