Section 88(5)(g) in Tripura Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 88(5)] [Section 88] [Entire Act]

State of Tripura - Subsection

Section 88(5)(g) in Tripura Value Added Tax Act, 2004

(g)Any form obtained or obtainable by the dealer from any prescribed authority or any declaration furnished or to be furnished by or to the dealer under any of the Acts so repealed or the rules made thereunder in respect of any sale of goods before the appointed day shall be valid where such form is obtained or such form is furnished on or after such appointed day,

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State of Tripura - Subsection

Section 88(5)(g) in Tripura Value Added Tax Act, 2004