LexSection 49A — Utilisation of input tax credit subject to certain conditions.
The Central Goods and Services Tax Act, 2017
1 [49A. Utilisation of input tax credit subject to certain conditions. -- Notwithstanding anything contained in section 49, the input tax credit on account of central tax, State tax or Union territory tax shall be utilised towards payment of integrated tax, central tax, State tax or Union territory tax, as the case may be, only after the input tax credit available on account of integrated tax has first been utilised fully towards such payment.]Open in Lexace · Ask the AI about this section