Section 21(11) in The Police Enhanced Penalties Ordinance, 2005
(11)Net Tax Credit- The Net Tax Credit to which a registered dealer is entitled shall be determined by the following formula:Net Tax Credit = A + B - CWhere -"A" represents the amount of Input Tax Credit the dealer is entitled to under sub-section (2) of section 21."B" represents the outstanding credit brought forward as determined under sub-section (2) of section 22."C" represents the Reverse Tax Credit as determined under sub- section (10) of section 21.
