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 2(8)] [Section 2] [Entire Act] State of Tripura - Subsection Section 2(8)(f) in Tripura Value Added Tax Act, 2004 (f)an agent of a non-resident dealer or a local branch of a firm or company or association situated outside the State;