Section 140(4) in Telangana Goods and Services Tax Act, 2017
(4)A registered person, who was engaged in the sale of taxable goods as well as exempted goods [or tax free goods] under the existing law but which are liable to tax under this Act, shall be entitled to take, in his electronic credit ledger,-(a)the amount of credit of the value added tax [and entry tax] carried forward in a return furnished under the existing law by him in accordance with the provisions of sub-section (1); and(b)the amount of credit of the value added tax [and entry tax] in respect of inputs held in stock and inputs contained in semi-finished or finished goods held in stock on the appointed day, relating to such [exempted goods or tax free goods by whatever name called] [Substituted by Act 3 of 2019, (w.e.f. 01.07.2017).] in accordance with the provisions of sub-section (3).
