Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 97(2)] [Section 97] [Entire Act] State of Jharkhand - Subsection Section 97(2)(d) in Jharkhand Goods and Services Tax Act, 2017 (d)admissibility of input tax credit of tax paid or deemed to have been paid;