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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Tripura - Subsection

Section 43(2) in Tripura State Goods and Services Tax Act, 2017

(2)The claims for reduction in output tax liability by the supplier that matched with the corresponding reduction in the claim for input tax credit by the recipient shall be finally accepted and communicated in such manner as may be prescribed to the supplier.