Section 9(8) in Daman and Diu Value Added Tax Regulation, 2005
(8)The tax credit shall be claimed by a dealer only if he possesses a tax invoice at the time, prescribed under section 26 or section 27, for filing the return for the tax period.Explanation. - For the removal of doubts, it is hereby declared that-(i)tax credits arising under this section shall be allowed only for -(a)a purchase, including a purchase under an installment sale and hire-purchase of goods, made on and after the date of commencement of this Regulation; or(b)a purchase by way of the acquisition of a right to use goods, to the extent that the right to use goods is exercised after the date of commencement of this Regulation;(ii)Nothing contained in this section shall prevent any person from claiming tax credit allowed under section 14.
