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[Cites 0, Cited by 0] [Section 49(5)] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(5)(a) in Tamil Nadu Goods and Services Tax Act, 2017

(a)the integrated tax shall first be utilised towards payment of integrated tax and the amount remaining, if any, may be utilised towards payment of Central tax and State tax, or as the case may be, Union territory tax, in that order;