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 42(1)] [Section 42] [Entire Act] Union of India - Subsection Section 42(1)(e) in The Central Goods and Services Tax Rules, 2017 (e)the amount of input tax credit credited to the electronic credit ledger of registered person, be denoted as 'C1' and calculated as-