Section 117(4)(a) in The Central Goods and Services Tax Rules, 2017

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Union of India - Subsection

Section 117(4)(a) in The Central Goods and Services Tax Rules, 2017

(a)

(i)A registered person who was not registered under the existing law shall, in accordance with the proviso to sub-section (3) of section 140, be allowed to avail of input tax credit on goods (on which the duty of central excise or, as the case may be, additional duties of customs under sub-section (1) of section 3 of the Customs Tariff Act, 1975, is leviable) held in stock on the appointed day in respect of which he is not in possession of any document evidencing payment of central excise duty.

(ii)The input tax credit referred to in sub-clause (i) shall be allowed at the rate of sixty percent on such goods which attract central tax at the rate of nine percent or more and forty percent for other goods of the central tax applicable on supply of such goods after the appointed date and shall be credited after the central tax payable on such supply has been paid:

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Union of India - Subsection

Section 117(4)(a) in The Central Goods and Services Tax Rules, 2017