Section 6(17) in Uttaranchal Value Added Tax Act, 2005
(17)Net Input Tax Credit: The net input tax credit to which a registered dealer is entitled shall be determined by the formula:Net Input Tax Credit = A+B-CWhereA = the amount of input tax credit the dealer is entitled to under subsection (2).B = tax credit as determined under sub-section (10) and sub-section (14) of this Section.C = reverse tax credit as determined under sub-section (16) of this Section.
