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[Cites 0, Cited by 8] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(3) in The Central Goods and Services Tax Act, 2017

(3)Where the registered person has claimed depreciation on the tax component of the cost of capital goods and plant and machinery under the provisions of the Income-tax Act, 1961, the input tax credit on the said tax component shall not be allowed.