Section 10(1)(c) in Tripura Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Tripura - Subsection

Section 10(1)(c) in Tripura Value Added Tax Act, 2004

(c)Input tax credit is to be given only after commencement of sale of taxable goods ['and purchase of taxable goods as mentioned in schedule VIII.'] [Inserted vide the TVAT (Amendment) Ordinance, 2007 (w.e.f 17-7- 2007) and subsequent legislation vide the TVAT (Amendment) Act, 2007(dt. 9-10-2007)]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tripura - Subsection

Section 10(1)(c) in Tripura Value Added Tax Act, 2004