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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Tripura - Subsection

Section 50(5) in Tripura Value Added Tax Act, 2004

(5)Except when tax invoice is issued under sub-section (1), if a registered dealer sells any goods exceeding such amount in value as may be prescribed, in any one transaction to any person, he shall issue to the purchaser a retail invoice and retain a copy thereof.