Section 88(1) in Tripura Value Added Tax Act, 2004
(1)A registered dealer is entitled to input tax credit in respect of any goods held as stock as on the date of commencement of this Act -(a)on the amount of tax actually paid on the purchase of goods held as stock if it is ascertainable from the records of the dealer or,(b)in other cases, on the amount of tax calculated at the rate to which the goods are subjected to tax under the repealed Act on the estimated taxable turnover of such goods.
