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[Cites 0, Cited by 0] [Section 73(3)] [Section 73] [Entire Act]

State of Chattisgarh - Subsection

Section 73(3)(a) in The Chhattisgarh Value Added Tax Act, 2005

(a)Where any goods specified in Schedule II of this Act held in stock by a registered dealer, on the date of commencement of this Act, are goods manufactured out of tax paid goods [which have been purchased not earlier than twelve months from such date] [Inserted by C.G. Act No. 2 of 2006.] other than those specified in Schedule III consumed or used as raw material or used as packing material or explosives consumed in mining, of any goods specified in Schedule II, for sale in the State of Chhattisgarh or in the course of inter-State trade or commerce on or after the said date, such dealer shall claim or be allowed in such manner and within such period as may be prescribed, an input tax rebate in respect of such tax paid goods, at the rate specified in column (3) of Schedule II or at the rate at which such tax paid goods had borne tax under the Act repealed by this Act whichever is lower.