Section 3(5A)(b) in CENVAT Credit Rules, 2004

[Cites 0, Cited by 0] [Section 3(5A)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(5A)(b) in CENVAT Credit Rules, 2004

(b)If the capital goods are cleared as waste and scrap, the manufacturer shall pay an amount equal to the duty leviable on transaction value.] [Substituted by Notification No. G.S.R. 663 (E) dated 27.9.2013 (w.e.f. 10.9.2004)]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(5A)(b) in CENVAT Credit Rules, 2004