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 4] [Entire Act] State of Tripura - Subsection Section 4(8) in Tripura Value Added Tax Rules, 2005 (8)No person shall be entitled for input tax credit on capital goods if such person is the second or subsequent purchaser of capital goods.
