Section 21(2) in Arunachal Pradesh Goods Tax Act, 2005
(2)If at the time at which the dealer's registration takes effect -(a)the dealer holds trading stock for the purpose of sale, or for use as raw materials for the production of trading stock;(b)the dealer has borne input tax on the purchase or import of the trading stock or raw materials:(c)the dealer furnishes a statement of its trading Stock and raw materials in the prescribed form to the Commissioner: and(d)the dealer holds adequate proof of the amount of input tax in respect of the purchases or imports; the dealer shall be entitled to a tax credit for the trading stock or raw materials held by the dealer on the date that the dealer's registration takes effect.Provided that the dealer must claim the entire amount of tax credit to which he is entitled in a single claim, which accompanies the first return furnished by the dealer under this Act.Explanation. - This section applies where goods have borne tax imposed after the commencement of this Act; section 15 deals with goods which have borne sales tax prior to the commencement of this Act.
