Amendment of section 15
Central Goods and Services Tax
Amendment of section 15.
153. In the Central Goods and Services Tax Act, 2017 (12 of 2017), (hereinafter referred to as the Central Goods and Services Tax Act), in section 15, in sub-section (3), for clause (b), the following clause shall be substituted, namely:—
| "(b) | after the supply has been effected, if for such discount, a credit note has been issued by the supplier and input tax credit as is attributable to such discount has been reversed by the recipient of the supply, in accordance with the provisions of section 34.". |