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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Jharkhand - Subsection

Section 42(7) in Jharkhand Goods and Services Tax Act, 2017

(7)The recipient shall be eligible to reduce, from his output tax liability, the amount added under subsection (5), if the supplier declares the details of the invoice or debit note in his valid return within the time specified in sub-section (9) of section 39.