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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Tripura - Subsection

Section 6(4)(c) in Tripura Value Added Tax Rules, 2005

(c)which has been issued by a dealer whose certificate of registration has been cancelled under sub-section (7) of section 19 or suspended under sub-section (8) of section 19 of the Act and the invoice/ invoices have been issued during the period under such suspension or after cancellation.