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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Telangana - Subsection

Section 54(5) in Telangana Goods and Services Tax Act, 2017

(5)If, on receipt of any such application, the proper officer is satisfied that the whole or part of the amount claimed as refund is refundable, he may make an order accordingly and the amount so determined shall be credited to the Fund referred to in section 57.