Section 41(2)(iii) in Tripura Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Tripura - Subsection

Section 41(2)(iii) in Tripura Value Added Tax Act, 2004

(iii)in the course of import of goods into the territory of India or export of goods out of the territory of India shall be determined in accordance with the provisions of section 3, section 4, and section 5 of the Central Sales Tax Act, 1956.

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State of Tripura - Subsection

Section 41(2)(iii) in Tripura Value Added Tax Act, 2004