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

State of Kerala - Subsection

Section 96(2) in Kerala Goods and Services Tax Rules, 2017

(2)The details of the relevant export invoices contained in FORM GSTR-1 shall be transmitted electronically by the common portal to the system designated by the Customs and the said system shall electronically transmit to the common portal, a confirmation that the goods covered by the said invoices have been exported out of India.