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 65] [Entire Act] State of Tripura - Subsection Section 65(ii) in Tripura Value Added Tax Rules, 2005 (ii)the number of the railway, steamer or air receipt or bill of lading and tax invoice number with date;
