Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act] State of Tripura - Subsection Section 10(1)(f) in Tripura Value Added Tax Act, 2004 (f)Input tax credit shall be allowed during the return period. Refund of excess tax credit shall be allowed only after the end of the financial year.