Section 142(4) in The Central Goods and Services Tax Act, 2017
(4)Every claim for refund filed after the appointed day for refund of any duty or tax paid under existing law in respect of the goods or services exported before or after the appointed day, shall be disposed of in accordance with the provisions of the existing law:Provided that where any claim for refund of CENVAT credit is fully or partially rejected, the amount so rejected shall lapse:Provided further that no refund shall be allowed of any amount of CENVAT credit where the balance of the said amount as on the appointed day has been carried forward under this Act.
