Section 38(2)(b) in THE BIHAR GOODS AND SERVICES TAX (AMENDMENT) ACT, 2022

[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Bihar - Subsection

Section 38(2)(b) in THE BIHAR GOODS AND SERVICES TAX (AMENDMENT) ACT, 2022

(b)details of supplies in respect of which such credit cannot be availed, whether wholly or partly, by the recipient, on account of the details of the said supplies being furnished under sub-section (1) of section 37,—

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State of Bihar - Subsection

Section 38(2)(b) in THE BIHAR GOODS AND SERVICES TAX (AMENDMENT) ACT, 2022