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 11] [Entire Act] State of Tripura - Subsection Section 11(iii) in Tripura Value Added Tax Rules, 2005 (iii)the class or classes of taxable goods that a dealer purchases or intends to purchase for resale by him in Tripura;
