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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tripura - Subsection

Section 2(xvi) in Tripura Value Added Tax Rules, 2005

(xvi)"Warehouse" means any enclosure, building or vessel in which the dealer keeps his stock of taxable goods for sale [sale and purchase] [Substituted vide the TVAT (First Amendment) Rules, 2011 (w.e.f. 17-08-2011).].