- The credit note and debit note specified in section 41 shall be in Form No. 9, bear separate consecutive serial numbers and shall contain the following details-(1)Nature of the document t(whether debit note/credit note)(2)Date of issue:(3)Name and address of the selling dealer (With registration number)(4)Name and address of the buying dealer (With registration number if any)(5)Number and date of the invoice in relation to which the credit note or debit note is issued(6)Amount credited or debited(7)Tax due on the amount credited or debitedThe dealer issuing the credit note shall claim deduction in respect of turnover and output tax relating to such credit note in the month in which such credit note is issued, provided it is within the time limit prescribed and the deduction is in the same year in which the related sale was made. Where the sales return is after the expiry of the year in which the sale was made, the dealer shall claim such deduction in the last month of the year in which the sale, in relation to which such credit note is issued, was effected. Deduction under section 41 will be allowed only in respect of credit notes, which contain the above details.Provided further that in the case of sales return by a purchaser other than a dealer, the credit note of the dealer shall be accepted on the basis of filing an acknowledgement given by the purchaser.
