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

State of Tripura - Subsection

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

(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).]