Section 60(7)(iii) in The Central Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 60(7)] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(7)(iii) in The Central Goods and Services Tax Rules, 2017

(iii)the details of the integrated tax paid on the import of goods or goods brought in the domestic Tariff Area from Special Economic Zone unit or a Special Economic Zone developer on a bill of entry in the month.

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Union of India - Subsection

Section 60(7)(iii) in The Central Goods and Services Tax Rules, 2017