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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Tripura - Subsection

Section 31(3)(d) in Tripura State Goods and Services Tax Act, 2017

(d)a registered person shall on receipt of advance payment with respect to any supply of goods or services or both issue a receipt voucher or any other document containing such particulars as may be prescribed evidencing receipt of such payment;