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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Tripura - Subsection

Section 42(3)(iii) in Tripura Value Added Tax Rules, 2005

(iii)Tax invoice shall be in triplicate, page one shall be marked -' ORIGINAL - BUYER' page two shall be marked - "1ST COPY -TAX CONTROL" and page three shall be marked - "2ND COPY - SELLER" in FORM- XXIX.