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Union of India - Act

The Union Territory Goods and Services Tax Act, (Amendment) 2018

UNION OF INDIA
India

The Union Territory Goods and Services Tax Act, (Amendment) 2018

Act 33 of 2018

  • Published in Gazette of India on 29 August 2018
  • Not commenced
  • [This is the version of this document from 29 August 2018.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act to amend the Union Territory Goods and Services Tax Act, 2017.BE it enacted by Parliament in the Sixty-ninth Year of the Republic of India as follows:

1. Short title and commencement.

(1)This Act may be called the Union Territory Goods and Services Tax (Amendment) Act, 2018.
(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

2. In section 7 of the Union Territory Goods and Services Tax Act, 2017 (hereinafter referred to as the principal Act), for sub-section (4), the following sub-section shall be substituted, namely:

"(4) The Government may, on the recommendations of the Council, by notification, specify a class of registered persons who shall, in respect of supply of specified categories of goods or services or both received from an unregistered supplier, pay the tax on reverse charge basis as the recipient of such supply of goods or services or both, and all the provisions of this Act shall apply to such recipient as if he is the person liable for paying the tax in relation to such supply of goods or services or both.".

3. In section 9 of the principal Act, in clause (b), the following proviso shall be inserted, namely:

"Provided that the input tax credit on account of Union territory tax shall be utilised towards payment of integrated tax only where the balance of the input tax credit on account of central tax is not available for payment of integrated tax.".

4. After section 9 of the principal Act, the following sections shall be inserted, namely:

"9A. Notwithstanding anything contained in section 9, the input tax credit on account of Union territory tax shall be utilised towards payment of integrated tax or Union territory tax, as the case may be, only after the input tax credit available on account of integrated tax has first been utilised towards such payment.

9B. Notwithstanding anything contained in this Chapter and subject to the provisions of clause (c) of section 9, the Government may, on the recommendations of the Council, prescribe the order and manner of utilisation of the input tax credit on account of integrated tax, Central tax, State tax or Union territory tax, as the case may be, towards payment of any such tax.".