Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Tripura - Subsection

Section 42(2) in Tripura Value Added Tax Rules, 2005

(2)Maintain ledger, cash book, bill book, tax invoice, [purchase voucher] [Inserted vide the TVAT (First Amendment) Rules, 2011 (w.e.f. 17-08-2011).] and other account books to be numbered serially for each year.