Section 49A in The Central Goods and Services Tax Act, 2017
49A. [ Utilisation of input tax credit subject to certain conditions. [Inserted by Act No. 31 of 2018, dated 29.8.2018.]
- Notwithstanding anything contained in section 49, the input tax credit on account of central tax, State tax or Union territory tax shall be utilised towards payment of integrated tax, central tax, State tax or Union territory tax, as the case may be, only after the input tax credit available on account of integrated tax has first been utilised fully towards such payment.
