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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Tripura - Subsection

Section 3(2) in Tripura Sales Tax Act, 1976

(2)If the State government is of opinion that it is necessary or expedient so to do for increasing the production of goods or for protection or encouragement of industry within the state, it may, by notification in the Official Gazette subject to such restrictions and conditions, exempt from payment of tax, either in whole or in part the sale of any taxable goods or class of taxable goods or any dealer or class of dealers for such period as may be specified therein.