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 40] [Entire Act] State of Tripura - Subsection Section 40(2) in Tripura Value Added Tax Act, 2004 (2)No dealer shall collect any amount by way of tax in excess of amount of tax payable under the Act.
