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

State of Himachal Pradesh - Subsection

Section 96(8) in Himachal Pradesh Goods and Services Tax Rules, 2017

(8)The Central Government may pay refund of the integrated tax to the Government of Bhutan on the exports to Bhutan for such class of goods as may be notified in this behalf and where such refund is paid to the Government of Bhutan, the exporter shall not be paid any refund of the integrated tax.