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

(a)Notwithstanding anything contained in section 12 of the Central Goods and Services Tax Act, no tax shall be payable on goods under this Act to the extent the tax was leviable on the said goods under the existing law.

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Union of India - Subsection

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