Section 117(4)(a) in Himachal Pradesh Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 117(4)] [Section 117] [Entire Act]

State of Himachal Pradesh - Subsection

Section 117(4)(a) in Himachal Pradesh Goods and Services Tax Rules, 2017

(a)

(i)A registered person, holding stock of goods which have suffered tax at the first point of their sale in the State and the subsequent sales of which are not subject to tax in the State availing credit in accordance with the proviso to sub-section (3) of section 140 shall be allowed to avail input tax credit on goods held in stock on the appointed day in respect of which he is not in possession of any document evidencing payment of value added tax.

(ii)The credit referred to in sub-clause (i) shall be allowed at the rate of sixty per cent. on such goods which attract State tax at the rate of nine per cent. or more and forty per cent. for other goods of the State tax applicable on supply of such goods after the appointed date and shall be credited after the State tax payable on such supply has been paid:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Himachal Pradesh - Subsection

Section 117(4)(a) in Himachal Pradesh Goods and Services Tax Rules, 2017