Section 18(6)(iv) in The Union Territory Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 18(6)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(6)(iv) in The Union Territory Goods and Services Tax Act, 2017

(iv)the said registered person is in possession of invoice or other prescribed documents evidencing payment of tax under the existing law in respect of inputs; and

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Union of India - Subsection

Section 18(6)(iv) in The Union Territory Goods and Services Tax Act, 2017