Section 13(7) in The Andhra Pradesh Value Added Tax Act, 2005
(7)Where any VAT dealer pays tax under clause (a) of sub-section (7) of Section 4, the input tax credit shall be limited to [75%] [Substituted for the expression '90%' by Act No. 21 of 2011, w.e.f. 15-9-2011.] of the related input tax.
