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#GST: Registered Persons Can Claim Refund of Integrated Tax on Export of Goods/Services - (03 Jul 2017)

Govt has notified amended rules relating to CGST which has inserted a new clause, Rule 96A to CGST Rules that allows a registered person to claim refund of integrated tax paid on export of goods or services under bond or Letter of Undertaking subject to conditions.

Tags : GOODS AND SERVICES TAX (GST)   ONE-NATION_ONE-TAX  

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