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[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

State of Tripura - Subsection

Section 88(1)(b) in Tripura Value Added Tax Act, 2004

(b)in other cases, on the amount of tax calculated at the rate to which the goods are subjected to tax under the repealed Act on the estimated taxable turnover of such goods.