Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] State of Tripura - Subsection Section 38(2) in Tripura Value Added Tax Rules, 2005 (2)When the amount to be refunded exceeds one thousand rupees, the application together with records shall be submitted to the Commissioner of Taxes.
