Section 4(5)(ii) in CENVAT Credit Rules, 2004

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Union of India - Subsection

Section 4(5)(ii) in CENVAT Credit Rules, 2004

(ii)the CENVAT credit on capital goods shall be allowed even if any capital goods as such are sent to a job worker for further processing, testing, repair, re-conditioning or for the manufacture of intermediate goods necessary for the manufacture of final products or any other purpose, and it is established from the records, challans or memos or any other document produced by the manufacturer or the provider of output service taking the CENVAT credit that the capital goods are received back by the manufacturer or the provider of output service, as the case may be, within two years of their being so sent:

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Union of India - Subsection

Section 4(5)(ii) in CENVAT Credit Rules, 2004