Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 21 in The Tripura University Act, 2006

21. Zero rated transactions.

- The sale of goods falling within the scope of section 3 and sub-sections (1), (3) and (5) of section 5 of the Central Sales Tax Act, 1956, (Central Act 74 of 1956.) and clause (zh) of section 2 of this Act shall be zero rated transactions as defined under clause (zr) of section 2;