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Madras HC: Time Limit for Availing Transitional Input Tax Credit Under GST Mandatory - (21 Jul 2020)

GOODS AND SERVICES TAX

Madras High Court has ruled that the time limit for availing Transitional Input Tax Credit (ITC) is mandatory in nature, not directory. The Court also observed that the ITC is a form of concession not a property, in which right can be vested.

Tags : MADRAS HIGH COURT   TIME LIMIT FOR AVAILING TRANSITIONAL INPUT TAX CREDIT  

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