Section 3(2)(d) in Tripura Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Tripura - Subsection

Section 3(2)(d) in Tripura Value Added Tax Act, 2004

(d)[ in case of sub-clause (iii) of clause of sub-section (1) with effect from the date as notified in the official Gazette or from the registration, the date on which he becomes so liable whichever is earlier.] [Inserted vide the TVAT (Amendment) Ordinance, 2007 (w.e.f 17-7- 2007) and subsequent legislation vide the TVAT (Amendment) Act, 2007(dt. 9-10-2007)]

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State of Tripura - Subsection

Section 3(2)(d) in Tripura Value Added Tax Act, 2004