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CENVAT Credit (Second Amendment) Rules, 2016- (Ministry of Finance ) (03 Feb 2016)

MANU/EXNT/0002/2016

Excise

The Ministry of Finance notified rules amending the CENVAT Credit Rules, 2004. The amendment incorporates Explanation to Rule 2(l)(C), "Explanation.-For the purpose of this clause, sales promotion includes services by way of sale of dutiable goods on commission basis.". Also, is added in Rule 3(4) the proviso: "Provided also that the CENVAT credit of any duty specified in sub-rule (1) shall not be utilised for payment of the Swachh Bharat Cess leviable under sub-section (2) of section 119 of the Finance Act, 2015 (20 of 2015):".

Relevant : CENVAT Credit Rules, 2004 MANU/EXNT/0028/2004

Tags : CENVAT RULES SALES PROMOTION SWACHH BHARAT

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