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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Tripura - Subsection

Section 10(3)(b) in Tripura Value Added Tax Act, 2004

(b)use as raw material or as capital goods in the manufacturing and processing of goods other than those exempted from tax under this Act intended for sale in the State of Tripura; or