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] [Entire Act] Union of India - Section Section 4 in The Service Tax Credit Rules, 2002 4. Utilisation of service tax credit. (1)The service tax credit availed on input service may be utilised for payment of service tax on the output service.(2)Refund of service tax credit availed on input service shall not be allowed under any circumstance.
