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

State of Tamilnadu - Subsection

Section 42(7) in Tamil Nadu 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.