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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Punjab - Subsection

Section 42(8) in The Punjab Goods and Services Tax Act, 2017

(8)A recipient in whose output tax liability any amount has been added under sub-section (5) or sub-section (6), shall be liable to pay interest at the rate specified under sub-section (1) of section 50 on the amount so added from the date of availing of credit till the corresponding additions are made under the said sub-sections.