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[Cites 0, Cited by 7] [Section 140] [Entire Act]

Union of India - Subsection

Section 140(7) in The Central Goods and Services Tax Act, 2017

(7)Notwithstanding anything to the contrary contained in this Act, the input tax credit on account of any services received prior to the appointed day by an Input Service Distributor shall be eligible for distribution as credit under this Act even if the invoices relating to such services are received on or after the appointed day.