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Govt Notifies Amended Rules Relating to GST Refund - (19 Apr 2018)

Central Board of Indirect Taxes and Customs (CBIC) has notified the Central Goods and Services Tax Rules (Fourth Amendment) by amending the rules 89(5), 97 relating to refund under the Goods and Services Tax (GST) regime.

Tags : GOODS AND SERVICES TAX  

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