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[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Kerala - Subsection

Section 89(2)(c) in Kerala 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;