Section 89(2)(b) in Himachal Pradesh Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Himachal Pradesh - Subsection

Section 89(2)(b) in Himachal Pradesh Goods and Services Tax Rules, 2017

(b)a statement containing the number and date of shipping bills or bills of export and the number and the date of the relevant export invoices, in a case where the refund is on account of export of goods;

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State of Himachal Pradesh - Subsection

Section 89(2)(b) in Himachal Pradesh Goods and Services Tax Rules, 2017