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[Cites 0, Cited by 0] [Section 54(8)] [Section 54] [Entire Act]

State of Telangana - Subsection

Section 54(8)(a) in Telangana Goods and Services Tax Act, 2017

(a)[ refund of tax paid on export of goods or services or both or on inputs or input services used in making such exports] [Substituted by Act 3 of 2019, (w.e.f. 01.07.2017).];