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[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Kerala - Subsection

Section 40(1)(a) in Kerala Goods and Services Tax Rules, 2017

(a)the input tax credit on capital goods, in terms of clauses (c) and (d) of subsection (1) of section 18, shall be claimed after reducing the tax paid on such capital goods by five percentage points per quarter of a year or part thereof from the date of the invoice or such other documents on which the capital goods were received by the taxable person.