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[Cites 0, Cited by 2] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in The Integrated Goods and Services Tax Act, 2017

(2)Subject to the provisions of sub-section (5) of section 17 of the Central Goods and Services Tax Act, credit of input tax may be availed for making zero-rated supplies, notwithstanding that such supply may be an exempt supply.