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[Cites 0, Cited by 0] [Section 54(14)] [Section 54] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 54(14)(d) in The Jammu and Kashmir Goods and Services Tax Act, 2017

(d)in case where the tax becomes refundable as a consequence of judgement, decree, order or direction of the Appellate Authority, Appellate Tribunal or any court, the date of communication of such judgement, decree, order or direction;