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[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

State of Kerala - Subsection

Section 96(1)(a) in Kerala Goods and Services Tax Rules, 2017

(a)the person in charge of the conveyance carrying the export goods duly files an export manifest or an export report covering the number and the date of shipping bills or bills of export; and