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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(6) in The Police Enhanced Penalties Ordinance, 2005

(6)Input tax credit shall be allowed in respect of inputs used in both taxable and non-taxable goods sent on stock or consignment transfer subject to the condition that tax paid in excess of 4% only shall be rebated.