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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Kerala - Subsection

Section 39(1)(j) in Kerala Goods and Services Tax Rules, 2017

(j)any input tax credit required to be reduced on account of issuance of a credit note to the Input Service Distributor by the supplier shall be apportioned to each recipient in the same ratio in which the input tax credit contained in the original invoice was distributed in terms of clause (d), and the amount so apportioned shall be-
(i)reduced from the amount to be distributed in the month in which the credit note is included in the return in FORM GSTR-6; or
(ii)added to the output tax liability of the recipient where the amount so apportioned is in the negative by virtue of the amount of credit under distribution being less than the amount to be adjusted.