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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tripura - Subsection

Section 3(3) in Tripura Value Added Tax Act, 2004

(3)For the purpose of this Act, taxable limit means in relation to any dealer who:
(a) imports for sale any taxable goods into the State ofTripura on his own behalf or on behalf of his principal - Nil
(b) manufactures or processes any taxable goods for sale - Nil
(c) is engaged in any other business other than clause (a) and(b) - Rs.3,00,000/-
(d) involved in the execution of works contract and transferof right to use any goods for any purpose, lease or hire purchase - Nil
(e) [ involved in purchase of goods as mentioned in the scheduleVIII [Inserted vide the TVAT (Amendment) Ordinance, 2007 (w.e.f 17-7- 2007) and subsequent legislation vide the TVAT (Amendment) Act, 2007(dt. 9-10-2007)] - Nil]