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State of Tripura - Section

Section 5 in Tripura Value Added Tax Rules, 2005

5.

Registered dealers are eligible to claim input tax credit only to the extent the tax was actually paid on the purchase and the payment must be evidenced by a valid tax invoice from the supplier/seller.When total tax paid on input purchased in any period exceeds the total tax collected on sales, the excess credit is to be carried forward to future periods. But excess credit related to exporters shall be refunded under tax invoice system,