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# GST Changes Applicable From 01.01.2021: ITC Availment for Missed Invoices Capped at 5% - (29 Dec 2020)

GOODS AND SERVICES TAX

Rule 36(4) of the Central Goods and Service Tax Rules, 2017 has been amended to the effect that the registered person is restricted from availing the Input Tax Credit (ITC) in excess of the 5% of the eligible ITC for which the concerned suppliers have furnished the invoices as opposed to the earlier 10%.

Tags : ITC AVAILMENT   MISSED INVOICES  

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