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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Kerala - Subsection

Section 42(1)(k) in Kerala Goods and Services Tax Rules, 2017

(k)the remainder of the common credit shall be the eligible input tax credit attributed to the purposes of business and for effecting supplies other than exempted supplies but including zero rated supplies and shall be denoted as 'C3', where,-