Section 17(4) in Tripura State Goods and Services Tax Act, 2017
(4)A banking company or a financial institution including a non-banking financial company, engaged in supplying services by way of accepting deposits, extending loans or advance shall have the option to either comply withe the provisions of sub-section (2) or avail of, every month, an amount equal to fifty percent. of the eligible input tax credit on inputs capital goods and inputs services in that month and the rest shall lapse:Provided that the option once exercised shall not be withdrawn during remaining part of the financial year:Provided further that the restriction of fifty percent shall not apply to the tax paid on supplies made one registered person to another registered person having the same Permanent Account Number.
