Section 96(9) in Rajasthan Goods and Services Tax Rules, 2017
(9)[ The application for refund of integrated tax paid on the services exported out of India shall be filed in Form-GST-RFD-01 and shall be dealt with in accordance with the provisions of rule 89.] [Substituted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part IV-158, dated 23.1.2018.]
