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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Tripura - Subsection

Section 88(2) in Tripura Value Added Tax Act, 2004

(2)Input tax credit as provided under sub-section (1) shall be allowed as an when sale of such goods takes place after the commencement of this Act:Provided that the Commissioner may, by notification in the Official Gazette, freeze input tax credit for the period as may be specified in the said notification.