Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 95] [Entire Act] Union of India - Subsection Section 95(4) in The Central Goods and Services Tax Rules, 2017 (4)The provisions of rule 92 shall, mutatis mutandis, apply for the sanction and payment of refund under this rule.
