Section 43(1)(h) in The Central Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(1)(h) in The Central Goods and Services Tax Rules, 2017

(h)the amount Te along with the applicable interest shall, during every tax period of the useful life of the concerned capital goods, be added to the output tax liability of the person making such claim of credit.

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Union of India - Subsection

Section 43(1)(h) in The Central Goods and Services Tax Rules, 2017