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[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Kerala - Subsection

Section 89(2)(d) in Kerala Goods and Services Tax Rules, 2017

(d)a statement containing the number and date of invoices as provided in rule 46 along with the evidence regarding the endorsement specified in the second proviso to sub-rule (1) in the case of the supply of goods made to a Special Economic Zone unit or a Special Economic Zone developer;