Section 16(2)(c) in Odisha Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(2)(c) in Odisha Goods and Services Tax Act, 2017

(c)subject to the provisions of section 41, the tax charged in respect of such supply has been actually paid to the Government, either in cash or through utilisation of input tax credit admissible in respect of the said supply; and Eligibility and conditions for taking input tax credit.

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State of Odisha - Subsection

Section 16(2)(c) in Odisha Goods and Services Tax Act, 2017