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[Cites 0, Cited by 0] [Section 49(5)] [Section 49] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 49(5)(d) in The Jammu and Kashmir Goods and Services Tax Act, 2017

(d)the Union territory tax shall first be utilized towards payment of Union territory tax and the amount remaining, if any, may be utilized towards the payment of integrated tax.