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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Tripura - Subsection

Section 42(1)(ii) in Tripura Value Added Tax Rules, 2005

(ii)the name and address of the persons from whom goods were purchased, supported by a [tax invoice or purchase voucher] [Substituted vide the TVAT (First Amendment) Rules, 2011 (w.e.f. 17-08-2011)] issued by the [seller or purchaser] [Substituted vide the TVAT (First Amendment) Rules, 2011 (w.e.f. 17-08-2011)] duly signed and dated;