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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Tripura - Subsection

Section 88(3) in Tripura Value Added Tax Act, 2004

(3)Any registered dealer who claims input tax credit under the provisions of this section shall file statement of such claim within thirty days from the commencement of this Act, furnishing therein such details as may be prescribed along with an inventory of such stock.