Section 89(2)(f) in Rajasthan Goods and Services Tax Rules, 2017

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

State of Rajasthan - Subsection

Section 89(2)(f) in Rajasthan Goods and Services Tax Rules, 2017

(f)[ a declaration to the effect that tax has not been collected from the Special Economic Zone unit or the Special Economic Zone developer, in a case where the refund is on account of supply of goods or services or both made to a Special Economic Zone unit or a Special Economic Zone developer;] [Substituted by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 89(2)(f) in Rajasthan Goods and Services Tax Rules, 2017