- In section 132 of the Central Goods and Services Tax Act, in sub-section (1),-(i)for the words "Whoever commits any of the following offences", the words "Whoever commits, or causes to commit and retain the benefits arising out of, any of the following offences" shall be substituted;(ii)for clause (c), the following clause shall be substituted, namely:-"(c) avails input tax credit using the invoice or bill referred to in clause (b) or fraudulently avails input tax credit without any invoice or bill;";(iii)in clause (e), the words ", fraudulently avails input tax credit" shall be omitted.
