Section 19A in Tripura Value Added Tax Rules, 2005
19A. [ Deduction of purchase price of goods returned or rejected from computing gross turnover of purchases for subsequent return period in respect of items under schedule - VIII. [Inserted vide the TVAT (First Amendment) Rules, 2011 (w.e.f. 17-08-2011).]
- Wherein, any goods are returned by a dealer to a seller within three months from the date of purchase, during or following the periods in which such goods were purchased, such registered dealer may, while furnishing return under Rule-18, deduct the purchase price of goods in respect of which due tax was paid by the dealer during the earlier period from his gross turnover of purchases of goods.]
