Section 143(3) in Jharkhand Goods and Services Tax Act, 2017
(3)Where the inputs sent for jobwork are not received back by the principal after completion of jobwork or otherwise in accordance with the provisions of clause (a) of sub-section (1) or are not supplied from the place of business of the jobworker in accordance with the provisions of clause (b) of sub-section (1) within a period of one year of their being sent out, it shall be deemed that such inputs had been supplied by the principal to the jobworker on the day when the said inputs were sent out.
