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[Cites 0, Cited by 0] [Section 96A(1)] [Section 96A] [Entire Act]

State of Rajasthan - Subsection

Section 96A(1)(a) in Rajasthan Goods and Services Tax Rules, 2017

(a)fifteen days after the expiry of three months from the date of issue of the invoice for export, if the goods are not exported out of India; or