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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tripura - Subsection

Section 4(2) in Tripura Value Added Tax Act, 2004

(2)Tax on transfer of the right to use any goods- Notwithstanding anything contained elsewhere in this Act, any transfer of the right to use any goods for any purpose (whether or not for a specified period)shall be taxable at the rate as specified in the Schedule.