Section 16(1)(ii) in The Tripura University Act, 2006

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Union of India - Subsection

Section 16(1)(ii) in The Tripura University Act, 2006

(ii)when the input is transferred, either in same form or otherwise, other than by way of sale and if such transfer is outside the Union Territory, the input tax credit shall be allowed for the input tax paid in excess of the rate prescribed under sub-section (1) of section 8 of the Central Sales Tax Act,1956, (Central Act 74 of 1956.).

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Union of India - Subsection

Section 16(1)(ii) in The Tripura University Act, 2006