Section 16(2)(c) in Uttarakhand Goods and Services Tax Act, 2017

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State of Uttarakhand - Subsection

Section 16(2)(c) in Uttarakhand Goods and Services Tax Act, 2017

(c)subject to the provisions of [section 41 or section 43-A] [Substituted 'section 41' by Uttarakhand Act No. 31 of 2018, dated 11.10.2018.], the tax charged in respect of such supply has been actually paid to the Government, either in cash or through utilisation of input tax credit admissible in respect of the said supply; and

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State of Uttarakhand - Subsection

Section 16(2)(c) in Uttarakhand Goods and Services Tax Act, 2017