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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tripura - Subsection

Section 3(3) in Tripura Sales Tax Act, 1976

(3)Subject to such restrictions and conditions as may be prescribed, the State Government may make an exemption, or reduction in rate, in respect of any tax payable under this Act on the sales of any taxable goods to such person or class of persons as may be prescribed.