Section 2(f) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995
(f)[ "tax invoice" means the tax invoice referred to in section 31 of the Central Goods and Services Tax Act, 2017 (12 of 2017).] [Inserted by Notification No. G.S.R. 723(E), dated 29.6.2017 (w.e.f. 26.5.1995).]
