Section 40(1)(b) in Punjab Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Punjab - Subsection

Section 40(1)(b) in Punjab Goods and Services Tax Rules, 2017

(b)[ the registered person shall within a period of thirty days from the date of becoming eligible to avail the input tax credit under sub-section (1) of section 18, or within such further period as may be extended by the Commissioner by a notification in this behalf, shall make a declaration, electronically, on the common portal in FORM GST ITC-01 to the effect that he is eligible to avail the input tax credit as aforesaid: [Substituted by Punjab Notification No. G.S.R.42/P.A.5/2017/S.164/Amd.(3)/2017, dated 20.9.2017 (w.e.f. 29.6.2017).]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Punjab - Subsection

Section 40(1)(b) in Punjab Goods and Services Tax Rules, 2017