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[Cites 0, Cited by 0] [Section 54(14)] [Section 54] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 54(14)(i) in The Jammu and Kashmir Goods and Services Tax Act, 2017

(i)if the goods are exported by sea or air, the date on which the ship or the aircraft in which such goods are loaded, leaves India; or