Section 2(62)(e) in The Central Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 2(62)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(62)(e) in The Central Goods and Services Tax Act, 2017

(e)the tax payable under the provisions of sub-sections (3) and (4) of section 7 of the Union Territory Goods and Services Tax Act, but does not include the tax paid under the composition levy;

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Union of India - Subsection

Section 2(62)(e) in The Central Goods and Services Tax Act, 2017