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[Cites 0, Cited by 2] [Section 11(3)] [Section 11] [Entire Act]

State of Gujarat - Subsection

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

(a)Subject to the provisions of this section, tax credit to be claimed under subsection (1) shall be allowed to a purchasing dealer on his purchase of taxable goods which are intended for the purpose of-
(i)sale or re-sale by him in the State;
(ii)sale in the course of inter-State trade and commerce;
(iii)branch transfer or consignment of taxable goods to other states (subject to the provision of sub-clause(b) below);
(iv)sales in the course of export out of the territory of India;
(v)sales to export oriented units or the units in Special Economic Zones for sale in the course of export out of the territory of India;
(vi)use as raw material in the manufacture of taxable goods intended for (i) to (v) above or in the packing of the goods so manufactured:
(vii)[ use as capital goods meant for use in manufacture of taxable goods intended for (i) to (vi) above subject to the condition that such capital goods are purchased after the appointed day] [Sub-clause (vii) was inserted by Gujarat Act No.6 of 2006 Section 10(2) (a).];