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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(1)(d) in Uttar Pradesh Value Added Tax Act, 2008

(d)Subject to conditions mentioned in column 2 of the table under clause (a), every dealer, who becomes liable to pay tax on a date after January 1, 2008, shall, in respect of all taxable goods, except non-vat goods, capital goods and captive power plant, where such taxable goods have been purchased on or after January 1, 2008 but within a period of six months ending on the day preceding the date on which such dealer has become liable to pay tax and -
(i)are held in opening stock, on the date on which the dealer has become liable to pay tax, in the same form and condition in which they were purchased;
(ii)have been used in manufacture of semi-finished goods (in the process of manufacture of taxable goods except non-vat goods) or finished taxable goods, except non-vat goods and such semifinished or finished goods as are held in opening stock on the date on which the dealer has become liable to pay tax; or
(iii)have been purchased from a registered dealer after obtaining sale invoice bearing name and address of purchasing dealer, be allowed credit of partial or full, as provided in column 3 against relevant entry of the said table, amount of input tax as input tax credit and for this purpose amount of input tax shall be computed in the prescribed manner.