Section 140(1)(iii) in Mizoram Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 140(1)] [Section 140] [Entire Act]

State of Mizoram - Subsection

Section 140(1)(iii) in Mizoram Goods and Services Tax Act, 2017

(iii)where the said amount of credit relates to goods sold under notification no. ....... and ...... claiming refund of value added tax paid thereon (where ever applicable):

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State of Mizoram - Subsection

Section 140(1)(iii) in Mizoram Goods and Services Tax Act, 2017