Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5A] [Entire Act] State of Tripura - Subsection Section 5A(1) in Tripura Value Added Tax Act, 2004 (1)The tax payable by a dealer under Section 3(1) (a) (iii) shall be levied on his gross taxable purchase.
