Section 140(4)(a) in Jharkhand Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 140(4)] [Section 140] [Entire Act]

State of Jharkhand - Subsection

Section 140(4)(a) in Jharkhand Goods and Services Tax Act, 2017

(a)the amount of credit of the value added tax, and entry tax, if any, carried forward in a return furnished under the existing law by him in accordance with the provisions of sub-section (1); and

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State of Jharkhand - Subsection

Section 140(4)(a) in Jharkhand Goods and Services Tax Act, 2017