Section 5(2)(b) in Tripura Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

(b)sales of goods which are shown to the satisfaction of the Commissioner to have taken place -

(i)in the course of inter-State trade or commerce, or

(ii)outside Tripura.

(iii)in the course of the import of the goods into or export of the goods out of the territory of India.

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