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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Tripura - Subsection

Section 31(4) in Tripura State Goods and Services Tax Act, 2017

(4)In case of continuous supply of goods where successive statements of account or successive payments are involved the invoice shall be issued before or tat the time each such statement is issued or as the case may be each such payment is received.