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

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

State of Jammu-Kashmir - Subsection

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

(c)in the case of services exported out of India where a refund of tax paid is available in respect of services themselves or, as the case may be, the inputs or input services used in such services, the date of -

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State of Jammu-Kashmir - Subsection

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