Section 41 in Telangana Goods and Services Tax Act, 2017
41. Claim of input tax credit and provisional acceptance thereof.
(1)Every registered person shall, subject to such conditions and restrictions as may be prescribed, be entitled to take credit of eligible input tax, as self-assessed, in his return and such amount shall be credited on a provisional basis to his electronic credit ledger.(2)The credit referred to in sub-section (1) shall be utilised only for payment of self-assessed output tax as per the return referred to in the said sub-section.
