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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Telangana - Subsection Section 13(7) in Telangana Value Added Tax Act, 2005 (7)Where any VAT dealer pays tax under clause (a) of sub-section (7) of section 4, the input tax credit shall be limited to [75%] [Substituted by Act No.21 of 2011.] of the related input tax.
