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[Cites 0, Cited by 0] [Section 50(6)] [Section 50] [Entire Act]

State of Tripura - Subsection

Section 50(6)(c) in Tripura Value Added Tax Act, 2004

(c)in case the sale is in course of export out of the territory of India, the name, address and registration number, if any, of the purchasing dealer/ foreign buyer and the type of statutory form, if any, against which the sale has been made ;