Section 13(2) in Telangana Value Added Tax Act, 2005
(2)(a)A dealer registered as a VAT dealer on the date of commencement of the Act, shall be entitled to claim for the sales tax paid under Telangana General Sales Tax Act, 1957,(Act VI of 1957.) [on the stock held in any form in the State] [Substituted by Act No.34 of 2006.] on the date of commencement of the Act subject to the conditions and in the manner as may be prescribed:Provided that such goods should have been purchased from 01-04-2004 to 31-03-2005 and are goods eligible for input tax credit.(b)Subject to the conditions if any, prescribed, input tax credit shall be allowed to a VAT dealer on registering as VAT dealer if any input tax is paid or payable in respect of all purchases of taxable goods, where such goods are for use in the business as VAT dealer, provided the goods are in stock on the effective date of registration and such purchase occurred not more than three months prior to such date of registration.
