Section 6(6) in Tripura Value Added Tax Rules, 2005
(6)(i)Tax Invoice as referred to in section 50 shall be in Form XXIX.(ii)Credit note referred to in section 17(1) shall be in Form XXX.(iii)Debit note referred to in section 17(2) shall be in Form XXXI.(iv)[ The purchase vouchers referred to in sub-section (2) of Section 50A shall be in Form-XLI.] [Inserted vide the TVAT (First Amendment) Rules, 2011 (w.e.f. 17-08-2011).]
