Legal Document View

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
[Cites 0, Cited by 7] [Section 19(3)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(3)(a) in Tamil Nadu Value Added Tax Act, 2006

(a)Every registered dealer, in respect of purchases of capital goods, [for use in the manufacture of taxable goods] [The words 'for use in the manufacture of taxable goods' were substituted for the words 'wholly for use in the course of business of taxable goods', by Section 6 (1) of the Amendment Act (21 of) 2007 with effect form 1st January 2007.], shall be allowed input tax credit in the manner prescribed.