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

State of Kerala - Subsection

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

(g)a statement containing the number and date of invoices along with such other evidence as may be notified in this behalf, in a case where the refund is on account of deemed exports;