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

(c)a statement containing the number and date of invoices and the relevant Bank Realisation Certificates or Foreign Inward Remittance Certificates, as the case may be, in a case where the refund is on account of the export of services;

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Union of India - Subsection

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