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[Cites 0, Cited by 0] [Section 16(8)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(8)(i) in The Tripura University Act, 2006

(i)goods are not sold because of any theft, loss or destruction for any reason, including natural calamity. If a dealer has already availed input tax credit against purchase of such goods there shall be reversal of tax credit; or