Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6(6)] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(6)(b) in Uttaranchal Value Added Tax Act, 2005

(b)[ In respect of purchase of Capital Goods up to the date of commencement of commercial production, a manufacturer shall be eligible to claim the input tax credit, in two equal yearly instalments following the year in which the date of first sale of such taxable goods falls. In case of purchase of Capital Goods after the date of commencement of commercial production, the total amount of such input tax credit for a financial year shall be claimed in two equal yearly installments commencing from the next financial year. The yearly installments shall be claimed in the return for the period ending September or in the return of any of the subsequent tax periods in each of the two years: [Substituted vide Notification No. 1314/XXXVI(4)/2008, date 31-3-08.]