Section 3(2)(c) in Tripura Value Added Tax Act, 2004

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

State of Tripura - Subsection

Section 3(2)(c) in Tripura Value Added Tax Act, 2004

(c)in case of sub-clause (i) and (ii) of clause (b) of sub-section (1), with effect from the date of registration or the date on which he becomes so liable whichever is earlier.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tripura - Subsection

Section 3(2)(c) in Tripura Value Added Tax Act, 2004