(9)If goods purchased-(a)Are intended for any of the purposes specified under sub-section (3) but are subsequently used otherwise, or(b)Are lost due to theft, damage or for any other reason, or(c)Remain unsold at the time of closure of business,the input tax credit availed in respect of purchase of such goods shall be deducted from the input tax credit admissible for the tax period during which any one or more of such events occurs:Provided that if part of the goods so purchased are used otherwise or lost or remain unsold, the amount of reverse tax credit shall be proportionately calculated:Provided further that if no input tax credit is available for such deduction, the input tax credit availed of shall be repayable in the manner prescribed.
