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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(4) in Odisha Goods and Services Tax Act, 2017

(4)The principal shall, subject to such conditions and restrictions as may be prescribed, be allowed input tax credit on capital goods sent to a job worker for job work. Taking input tax credit in respect of inputs and capital goods sent for job work.