Legal Document View

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
[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Tripura - Subsection

Section 6(5)(b) in Tripura Value Added Tax Rules, 2005

(b)the nature of claim covered by the [invoices or purchase vouchers] [Substituted vide the TVAT (First Amendment) Rules, 2011 (w.e.f. 17-08-2011).] specifying the relevant provision of the Act;