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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tripura - Subsection

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

(b)Under this Act tax would be charged on all transactions of sales which include transfer of property in goods involved in execution of works contract and transfer of right to use any goods. However, in case of zero rated goods such as exports, the tax on inputs is refundable.