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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Tripura - Subsection

Section 35(3) in Tripura Value Added Tax Rules, 2005

(3)Every registered dealer who is entitled to claim refund under Section 43 shall, within twenty one days from the end of each return period, submit a statement showing details of refund claimed in respect of each export sale effected during such period.