Section 19(21) in Tamil Nadu Value Added Tax Act, 2006
(21)[ Notwithstanding anything contained in sub-section (2), in the case of purchase of goods made within the State from a registered dealer who has availed fiscal incentive in the form of refund of gross or net output tax as Industrial Investment Promotion subsidy or soft loan sanctioned by the Government, input tax credit shall be allowed only to the extent of aggregate of output tax paid on the re-sale of such goods and the sale of goods manufactured out of such goods, within the State or in the course of inter-State trade or commerce] [In section 19 after sub-section (20) the above sub-section (21) was Inserted as per G.O.No 56 dated 27.02.2016]
