Section 16(2)(c) in The Central Goods and Services Tax Act, 2017

[Cites 0, Cited by 53] [Section 16(2)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2)(c) in The Central Goods and Services Tax Act, 2017

(c)subject to the provisions of [section 41 or section 43A] [Substituted 'section 41' by Act No. 31 of 2018, dated 29.8.2018.], the tax charged in respect of such supply has been actually paid to the Government, either in cash or through utilisation of input tax credit admissible in respect of the said supply; and

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Union of India - Subsection

Section 16(2)(c) in The Central Goods and Services Tax Act, 2017