Section 11(1) in The Gujarat Value Added Tax Act, 2003
(1)(a)A registered dealer who has purchased the taxable goods (hereinafter referred to as the "purchasing dealer") shall be entitled to claim tax credit equal to the amount of,-(i)[ tax collected from the dealer by a registered dealer from whom he has purchased such goods or the tax payable by the purchasing dealer to a registered dealer who has sold such goods to him during the tax period, or] [This sub clause was substituted by Gujarat Act No.6 of 2006 Section 10(1) (a)](ii)tax paid by him during the tax period under [sub-section (1),(2)(5) or (6)] [Substituted for Sub section '(1) or (2)' by Gujarat Act No.9 of 2008 Section6(1) w.e.f 1-4-08] of [section 9 or;] [These words and figure were substituted for the word and figure 'section 9' by Gujarat Act No.6 of 2006 Section 10(1)(b)].(iii)[ tax paid by the purchasing dealer under the Gujarat Tax on Entry of Specified Goods into Local Area Act, 2001 (Gujarat 22 of 2001)] [Sub clause (iii) was inserted by Gujarat Act No.6 of 2006 , Section 10(1) (c).];(b)The tax credit to be so claimed under this sub-section shall be subject to the provisions of sub-sections (2) to (12); and the tax credit shall be calculated in such manner as may be prescribed.
