Section 11(3)(b) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 15] [Section 11(3)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(3)(b) in The Gujarat Value Added Tax Act, 2003

(b)Notwithstanding anything contained in this section, the amount of tax credit in respect of a dealer shall be reduced by the amount of tax calculated at the rate of four per cent [taxable on the turnover of purchases within the State] [Substituted for the 'Turnover over of purchases' by Gujarat Act No.9 of Section 6(2) w.e.f 1-4-08]

(i)of taxable goods consigned or dispatched for branch transfer or to his agent outside the State, or

(ii)of taxable goods which are used as raw materials in the manufacture, or in the packing of goods which are dispatched outside the State in the course of branch transfer or consignment or to his agent outside the State.

(iii)[ of fuels used for the manufacture of goods] [Sub-clause (iii) was inserted by Gujarat Act No.6 of 2006 Section 10(2) (b).]

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State of Gujarat - Subsection

Section 11(3)(b) in The Gujarat Value Added Tax Act, 2003