Section 140(10)(viii) in The Central Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 140(10)] [Section 140] [Entire Act]

Union of India - Subsection

Section 140(10)(viii) in The Central Goods and Services Tax Act, 2017

(viii)the service tax leviable under section 66B of the Finance Act, 1994, in respect of inputs and input services received on or after the appointed day.

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Union of India - Subsection

Section 140(10)(viii) in The Central Goods and Services Tax Act, 2017