Section 16(2)(c) in Bihar Goods and Services Tax Act, 2017

[Cites 0, Cited by 1] [Section 16(2)] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(2)(c) in Bihar Goods and Services Tax Act, 2017

(c)subject to the provisions of [section 41 or section 43A] [Substituted 'section 41' by Bihar Act No. 14 of 2018, dated 10.12.2018.], the tax charged in respect of such supply has been actually paid to the Government, either in cash or through utilisation of input tax credit admissible in respect of the said supply; and

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State of Bihar - Subsection

Section 16(2)(c) in Bihar Goods and Services Tax Act, 2017