Section 15(1)(b) in Uttar Pradesh Value Added Tax Act, 2008

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State of Uttar Pradesh - Subsection

Section 15(1)(b) in Uttar Pradesh Value Added Tax Act, 2008

(b)gross amount of admissible input tax credit for the period is the aggregate of amounts of-

(i)input tax credit claimed in respect of purchase of goods made during the period less amount of reverse input tax credit, if any;

(ii)input tax credit carried forward from the immediately preceding tax period;

(iii)any installment of input tax credit in respect of goods held in opening stock on the date from which dealer has become liable to pay tax or in respect of purchase of capital goods;

(iv)input tax credit in respect of goods held in opening stock on the date on which, in case of a dealer who has opted for payment of tax or a lump sum under section 6 of this Act, provisions of section 6 cease to apply and the dealer continues his business:

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State of Uttar Pradesh - Subsection

Section 15(1)(b) in Uttar Pradesh Value Added Tax Act, 2008