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

State of Tripura - Subsection

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

(iv)the first copy of every such bill, cash memo or tax invoice is to be marked 'ORIGINAL' and other copies as 'DUPLICATE', 'TRIPLICATE and 'QUADRUPLICATE' etc. as may be required by the selling dealer. The copy of bill or cash memo marked' ORIGINAL', including computer generated bill or cash memo must be signed by dealer or his authorized person.