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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(1)(f) in The Central Goods and Services Tax Rules, 2017

(f)the amount of input tax credit attributable to inputs and input services intended to be used exclusively for effecting supplies other than exempted but including zero rated supplies, be denoted as 'T4';