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[Cites 0, Cited by 0] [Section 123] [Entire Act]

Union of India - Subsection

Section 123(4) in THE FINANCE ACT, 2021

(4)The Government may, on the recommendation of the Council, and subject to such conditions, safeguards and procedures, by notification, specify––
(i)a class of persons who may make zero rated supply on payment of integrated tax and claim refund of the tax so paid;
(ii)a class of goods or services which may be exported on payment of integrated tax and the supplier of such goods or services may claim the refund of tax so paid.”.