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AAAR, Tamil Nadu: INOX Cannot Utilise ITC of GST Restricted u/s 17 (5) (d) - (19 Jan 2022)

GOODS AND SERVICES TAX

Appellate Authority of Advance Ruling (AAAR) Tamil Nadu while upholding the Authority of Advance Ruling’s Order has held that INOX cannot utilise Input Tax Credit (ITC) of Goods and Services Tax restricted under Section 17(5)(d) charged by IPL.

Tags : APPELLATE AUTHORITY OF ADVANCE RULING   INOX   UTILIZATION OF ITC  

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