Section 54(8) in Telangana Goods and Services Tax Act, 2017
(8)Notwithstanding anything contained in sub-section (5), the refundable amount shall, instead of being credited to the Fund, be paid to the applicant, if such amount is relatable to -(a)[ refund of tax paid on export of goods or services or both or on inputs or input services used in making such exports] [Substituted by Act 3 of 2019, (w.e.f. 01.07.2017).];(b)refund of unutilised input tax credit under subsection (3);(c)refund of tax paid on a supply which is not provided, either wholly or partially, and for which invoice has not been issued, or where a refund voucher has been issued;(d)refund of tax in pursuance of section 77;(e)the tax and interest, if any, or any other amount paid by the applicant, if he had not passed on the incidence of such tax and interest to any other person; or(f)the tax or interest borne by such other class of applicants as the Government may, on the recommendations of the Council, by notification, specify.[(8-A) Where the Central Government has disbursed the refund of State tax, the Government shall transfer an amount equal to the amount so refunded, to the Central Government.] [Inserted by Act No. 3 of 2020.]
