Section 13(4) in The Kerala Value Added Tax Act, 2003
(4)The provisions of this section shall apply to goods purchased by a dealer during a period of one year immediately preceding the date of commencement of the Act and held by such dealers as opening stock on such date.Explanation. - For the purpose of this section-(a)sale in the course of export means a sale falling under subsection (1) or sub- section (3) of section 5 of the Central Sales Tax Act 1956 (Central Act 74 of 1956).(b)input tax includes tax paid under sub-section (2) of section 6, input tax covered by the explanation to sub- section (13) of section 11 and the tax paid under the Tax on Entry of Goods into Local Areas Act, 1994 (15 of 1994) on any taxable goods.
