Section 19 in The Rajasthan Value Added Tax Act, 2003
19. [ Input tax credit for stock on the date of commencement of this Act. [[Section 19 Substituted by Rajasthan Act 4 of 2006, Published in Rajasthan Government Gazette Extraordinary, Part IV-A, dated 31-3-2006, page 61(47) [1-4-2006] for the following:-
'19. Input tax credit for stock on the date of commencement of this Act.- No input tax credit shall be allowed on the goods in stock on the date of commencement of this Act. However, such credit on stock which was purchased on or after 1st April, 2002 and had suffered tax under the repealed Act, shall be allowed in the manner as may be notified, only to the dealers who have submitted the details of the stock, as required by the Commissioner under section 93 of the repealed Act or under this Act, on the condition that such goods in stock are used for the purposes specified in clauses (a) to (f) of sub-section (1) of section 18.']]- Input tax credit shall be allowed on the goods other than capital goods, which had suffered tax under the repealed Act, and are lying in stock of the dealer on the date of commencement of this Act, provided that such dealer has submitted the details of such stock, as required by the Commissioner under section 93 of the repealed Act or section 91 of this Act, and such goods in stock are used for the purposes specified in clauses (a) to (f) of sub-section (1) of section 18. However, the input tax credit under this section shall be allowed to the extent of the tax paid under the repealed Act or the amount of tax payable on such goods under this Act, whichever is less.]
