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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Kerala - Subsection

Section 43(1)(d) in Kerala Goods and Services Tax Rules, 2017

(d)the aggregate of the amounts of 'A' credited to the electronic credit ledger under clause (c), to be denoted as 'Tc', shall be the common credit in respect of capital goods for a tax period: