Section 143(1)(b) in The Arunachal Pradesh Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 143(1)] [Section 143] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 143(1)(b) in The Arunachal Pradesh Goods and Services Tax Act, 2017

(b)supply such inputs, after completion of job work or otherwise, or capital goods, other than moulds and dies, jigs and fixtures, or tools, within one year and three years, respectively, of their being sent out from the place of business of a jobworker on payment of tax within India, or with or without payment of tax for export, as the case may be:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Arunachal Pradesh - Subsection

Section 143(1)(b) in The Arunachal Pradesh Goods and Services Tax Act, 2017