Section 9(6)(b) in Chhattisgarh Value Added Tax Rules, 2006

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State of Chattisgarh - Subsection

Section 9(6)(b) in Chhattisgarh Value Added Tax Rules, 2006

(b)A registered dealer who claims or is to be allowed input tax rebate under sub section (2) or (3) of Section 73 and proves to the satisfaction of the Assessing Authority that the goods specified in Schedule II or goods used/ consumed in manufacture of such goods held in stock on the date of the commencement of this Act, were liable to tax at the hands of the selling registered dealer on the date of purchase under the repealed Act, and the element of tax is included in the sale price then the element of tax, that such goods had borne shall be calculated by applying the following Formula. The tax so calculated shall be deducted from the sale price to arrive at the net. turnover :-

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State of Chattisgarh - Subsection

Section 9(6)(b) in Chhattisgarh Value Added Tax Rules, 2006