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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 15(2)(c) in Arunachal Pradesh Goods Tax Act, 2005

(c)if the opening stock had been purchased by the dealer after the commencement of this Act from another registered dealer, the dealer would have been entitled to a tax credit under section 9(1), the amount of tax suffered under the Arunachal Pradesh Sales Tax Act 1999 on such opening stock, determined in such manner and subject to such conditions and restrictions and up to the extent as may be prescribed, shall be credited to the registered dealer as if a tax credit under section 9;