Section 42(1)(c) in The Central Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(1)(c) in The Central Goods and Services Tax Rules, 2017

(c)the amount of input tax, out of 'T', attributable to inputs and input services intended to be used exclusively for effecting exempt supplies, be denoted as 'T2';

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Union of India - Subsection

Section 42(1)(c) in The Central Goods and Services Tax Rules, 2017