Section 7(2)(iii) in Goa Value Added Tax Rules, 2005

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State of Goa - Subsection

Section 7(2)(iii) in Goa Value Added Tax Rules, 2005

(iii)Where a registered dealer makes sale of taxable goods, exempt goods and exempt transaction in a tax period, he shall make the calculation of input tax credit in proportion to such sales. Input tax credit in respect of stock transfers will be subject to the provisions of sub-section (3) of section 6 of the Act.

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State of Goa - Subsection

Section 7(2)(iii) in Goa Value Added Tax Rules, 2005