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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tripura - Subsection

Section 22(1) in Tripura State Goods and Services Tax Act, 2017

(1)Every supplier making a taxable supply of goods or service or both in the State shall be liable to be registered under this Act if his aggregate turnover in financial year exceeds ten lakh rupees.