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[Cites 0, Cited by 0] [Section 142(11)] [Section 142] [Entire Act]

State of Telangana - Subsection

Section 142(11)(c) in Telangana Goods and Services Tax Act, 2017

(c)where tax was paid on any supply, both under the Telangana Value Added Tax Act, 2005 and under Chapter V of the Finance Act, 1994, (32 of 1994) tax shall be leviable under this Act and the taxable person shall be entitled to take credit of value added tax or service tax paid under the existing law to the extent of supplies made after the appointed day and such credit shall be calculated in such manner as may be prescribed.