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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Tripura - Subsection

Section 10(1)(d) in Tripura Value Added Tax Act, 2004

(d)In respect of inputs used in taxable goods sent on stock / consignment transfer, tax paid in excess of 4% or the prevailing rate of C. S. T. on such inputs is to be credited.