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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 41(1) in The Jammu and Kashmir Goods and Services Tax Act, 2017

(1)Every registered person shall, subject to such conditions and restrictions as may be prescribed, be entitled to take the credit of eligible input tax, as self-assessed, in his return and such amount shall be credited, on a provisional basis, to his electronic credit ledger.