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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Rajasthan - Subsection

Section 97(2) in Rajasthan Goods and Services Tax Rules, 2017

(2)Any amount, having been credited to the Fund, ordered or directed as payable to any claimant by orders of the proper officer, appellate authority or Appellate Tribunal or court, shall be paid from the Fund.