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

Union of India - Subsection

Section 21(e) in The Central Goods and Services Tax Rules, 2017

(e)[ avails input tax credit in violation of the provisions of section 16 of the Act or the rules made thereunder; or [Inserted by Notification No. G.S.R. 786(E), dated 22.12.2020 (w.e.f. 19.6.2017).]