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

State of Tripura - Subsection

Section 88(6) in Tripura Value Added Tax Act, 2004

(6)Where a registered dealer was enjoying the benefits of reimbursement of tax under the repealed Act immediately before the appointed day and who would have continued to be so eligible on such appointed day under that Act had this Act not come into force, may be allowed reimbursement of tax by him under this Act by the Commissioner, for the un-expired period.