Section 18(1)(c) in Karnataka Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(1)(c) in Karnataka Goods and Services Tax Act, 2017

(c)where any registered person ceases to pay tax under section 10, he shall be entitled to take credit of input tax in respect of inputs held in stock, inputs contained in semi-finished or finished goods held in stock and on capital goods on the day immediately preceding the date from which he becomes liable to pay tax under section 9:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

Section 18(1)(c) in Karnataka Goods and Services Tax Act, 2017