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[Cites 0, Cited by 0] [Section 2(25)] [Section 2] [Entire Act]

State of Tripura - Subsection

Section 2(25)(ii) in Tripura Value Added Tax Act, 2004

(ii)[ "Purchase" with all its grammatical variations and cognate expressions means any transaction of acquiring property in goods against valuable consideration or deferred payment by a dealer on purchase of taxable goods as mentioned in schedule VIII including any sum charged for, [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)]