Section 140(1)(iii) in Jharkhand Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 140(1)] [Section 140] [Entire Act]

State of Jharkhand - Subsection

Section 140(1)(iii) in Jharkhand Goods and Services Tax Act, 2017

(iii)where the said amount of credit relates to goods sold under notification, if any, claiming refund of value added tax paid thereon(where ever applicable):

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State of Jharkhand - Subsection

Section 140(1)(iii) in Jharkhand Goods and Services Tax Act, 2017