Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 13(3)] [Section 13] [Entire Act] State of Telangana - Subsection Section 13(3)(a) in Telangana Value Added Tax Act, 2005 (a)input tax credit under sub-section (1), on the date the goods are received by him, provided he is in possession of a tax invoice;