Section 20(2)(e) in The Punjab Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(2)(e) in The Punjab Goods and Services Tax Act, 2017

(e)the credit of tax paid on input services attributable to all recipients of credit shall be distributed amongst such recipients and such distribution shall be pro rata on the basis of the turnover in a State or turnover in a Union territory of such recipient, during the relevant period, to the aggregate of the turnover of all recipients and which are operational in the current year, during the said relevant period.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Punjab - Subsection

Section 20(2)(e) in The Punjab Goods and Services Tax Act, 2017