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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 42(7) in The Jammu and Kashmir Goods and Services Tax Act, 2017

(7)The recipient shall be eligible to reduce, from his output tax liability, the amount added under sub-section (5), if the supplier declares the details of the invoice or debit note in his valid return within the time specified in sub-section (9) of section 39.