Section 3(5B)(ii) in CENVAT Credit Rules, 2004

[Cites 0, Cited by 0] [Section 3(5B)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(5B)(ii) in CENVAT Credit Rules, 2004

(ii)capital goods before being put to use, on which CENVAT Credit has been taken is written off fully or where any provision to write off fully has been made in the books of account, then the manufacturer or service provider, as the case may be, shall pay an amount equivalent to the CENVAT credit taken in respect of the said input or capital goods:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(5B)(ii) in CENVAT Credit Rules, 2004