Section 44(3) in The Central Goods and Services Tax Rules, 2017
(3)Where the tax invoices related to the inputs held in stock are not available, the registered person shall estimate the amount under sub-rule (1) based on the prevailing market price of the goods on the effective date of the occurrence of any of the events specified in sub-section (4) of section 18 or, as the case may be, sub-section (5) of section 29.] [Substituted by Notification No. G.S.R. 965(E), dated 22.7.2017 (w.e.f. 1.7.2017).]
