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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(b) in Punjab Goods and Services Tax Rules, 2017

(b)the said company or institution shall avail the credit of tax paid on inputs and input services referred to in the second proviso to subsection (4) of section 17 and not covered under clause (a);