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[Cites 0, Cited by 0] [Section 91] [Entire Act]

Union of India - Subsection

Section 91(4) in The Central Goods and Services Tax Rules, 2017

(4)[ The Central Government shall disburse the refund based on the consolidated payment advice issued under sub-rule (3).] [Inserted by Notification No. G.S.R. 772(E), dated 9.10.2019 (w.e.f. 19.6.2017).]