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Union of India - Section

Section 3 in The Union Territory Goods and Services Tax Act, (Amendment) 2018

3. In section 9 of the principal Act, in clause (b), the following proviso shall be inserted, namely:

"Provided that the input tax credit on account of Union territory tax shall be utilised towards payment of integrated tax only where the balance of the input tax credit on account of central tax is not available for payment of integrated tax.".