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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Tripura - Subsection

Section 42(1)(i) in Tripura Value Added Tax Rules, 2005

(i)the quantity and value of goods produced, manufactured, or purchased and sold by him category wise, as given in the Schedule. In case of manufacture, such other related particulars relating to engagement of labour, procurement of raw materials as may be directed by the Commissioner;