Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Rajasthan - Subsection

Section 44(2) in Rajasthan Goods and Services Tax Rules, 2017

(2)The amount, as specified in sub-rule (1) shall be determined separately for input tax credit of [central tax, State tax, Union territory tax and integrated tax] [Substituted 'integrated tax and State tax' by Notification No. S.O. 125, dated 07.07.2017.].