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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Tripura - Subsection

Section 50(7) in Tripura Value Added Tax Act, 2004

(7)Tax invoice shall be issued in triplicate, The original and the first copy shall be issued to the purchaser or the person taking delivery of the goods, as the case may be, and the second copy shall be retained by the selling dealer.