Amendment of section 34
Amendment of section 34.
126. In section 34 of the Central Goods and Services Tax Act, in sub-section (2), for the proviso, the following proviso shall be substituted, namely:—
"Provided that no reduction in output tax liability of the supplier shall be permitted, if the—
| (i) | input tax credit as is attributable to such a credit note, if availed, has not been reversed by the recipient, where such recipient is a registered person; or | |
| (ii) | incidence of tax on such supply has been passed on to any other person, in other cases.". |