Section 12A(4)(i) in CENVAT Credit Rules, 2004

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Union of India - Subsection

Section 12A(4)(i) in CENVAT Credit Rules, 2004

(i)making an entry for such transfer in the record maintained under rule 9;issuing a transfer challan containing registration number, name and address of the registered premises transferring the credit as well as receiving such credit, the amount of credit transferred and the particulars of such entry as mentioned in clause (i),and such recipient premises can take CENVAT credit on the basis of such transfer challan as mentioned in clause (ii):

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Union of India - Subsection

Section 12A(4)(i) in CENVAT Credit Rules, 2004