Section 89(2)(i) in The Central Goods and Services Tax Rules, 2017

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

Union of India - Subsection

Section 89(2)(i) in The Central Goods and Services Tax Rules, 2017

(i)the reference number of the final assessment order and a copy of the said order in a case where the refund arises on account of the finalisation of provisional assessment;

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Union of India - Subsection

Section 89(2)(i) in The Central Goods and Services Tax Rules, 2017