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[Cites 0, Cited by 7] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1) in The Integrated Goods and Services Tax Act, 2017

(1)A registered person who has paid integrated tax on a supply considered by him to be an inter-State supply, but which is subsequently held to be an intra-State supply, shall be granted refund of the amount of integrated tax so paid in such manner and subject to such conditions as may be prescribed.