Section 20(10)(c) in The Union Territory Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 20(10)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(10)(c) in The Union Territory Goods and Services Tax Act, 2017

(c)Where tax was paid on any supply, both under any existing law relating to sale of goods and under Chapter V of the Finance Act, 1994, tax shall be leviable under this Act and the taxable person shall be entitled to take credit of value added tax or service tax paid under the existing law to the extent of supplies made after the appointed day and such credit shall be calculated in such manner as may be prescribed.

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Union of India - Subsection

Section 20(10)(c) in The Union Territory Goods and Services Tax Act, 2017