Section 13(2)(b) in Telangana Value Added Tax Act, 2005

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State of Telangana - Subsection

Section 13(2)(b) in Telangana Value Added Tax Act, 2005

(b)Subject to the conditions if any, prescribed, input tax credit shall be allowed to a VAT dealer on registering as VAT dealer if any input tax is paid or payable in respect of all purchases of taxable goods, where such goods are for use in the business as VAT dealer, provided the goods are in stock on the effective date of registration and such purchase occurred not more than three months prior to such date of registration.

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State of Telangana - Subsection

Section 13(2)(b) in Telangana Value Added Tax Act, 2005