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[Cites 0, Cited by 0] [Section 143(1)] [Section 143] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 143(1)(a) in The Jammu and Kashmir Goods and Services Tax Act, 2017

(a)bring back inputs, after completion of job work or otherwise, or capital goods, other than moulds and dyes, jigs and fixtures, or tools, within one year and three years, respectively, of their being sent out, to any of his place of business, without payment of tax;