Section 54(4)(b) in Karnataka Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 54(4)] [Section 54] [Entire Act]

State of Karnataka - Subsection

Section 54(4)(b) in Karnataka Goods and Services Tax Act, 2017

(b)such documentary or other evidence (including the documents referred to in section 33) as the applicant may furnish to establish that the amount of tax and interest, if any, paid on such tax or any other amount paid in relation to which such refund is claimed was collected from, or paid by, him and the incidence of such tax and interest had not been passed on to any other person:

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State of Karnataka - Subsection

Section 54(4)(b) in Karnataka Goods and Services Tax Act, 2017