Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Jharkhand - Subsection Section 10(4) in Jharkhand Goods and Services Tax Act, 2017 (4)A taxable person to whom the provisions of subsection (1) apply shall not collect any tax from the recipient on supplies made by him nor shall he be entitled to any credit of input tax.
