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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(2) in Assam Industries (Tax Reimbursement for Eligible Units) Scheme, 2017

(2)Every invoice issued try such holder of Certificate of Entitlement under the Reimbursement Scheme shall also invariably bear in bold letter "EX" as a suffix at the end of invoice number Which shall be deemed to be an integral part of the Invoice number for the purpose of uploading the same on GSTN common portal.