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

State of Maharashtra - Subsection

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

(a)refund of tax paid on zero-rated supplies of goods or services or both or on inputs or input services used in making such [export and exports] [Substituted 'zero-rated supplies' by Maharashtra Act No. 67 of 2018, dated 14.12.2018.];