Section 140(10)(vii) in The Central Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 140(10)] [Section 140] [Entire Act]

Union of India - Subsection

Section 140(10)(vii) in The Central Goods and Services Tax Act, 2017

(vii)the National Calamity Contingent Duty leviable under section 136 of the Finance Act, 2001, in respect of inputs held in stock and inputs contained in semi-finished or finished goods held in stock on the appointed day.

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Union of India - Subsection

Section 140(10)(vii) in The Central Goods and Services Tax Act, 2017