Section 38(2) in Tripura State Goods and Services Tax Act, 2017
(2)Every registered person other than an input service distributor or a non-resident taxable person or a person paying tax under the provision of section 10 or section 51 or section 52 shall furnish electronically the details of inward supplies of taxable goods or service or both including inward supplies of goods or services or both on which the tax is payable on reverse charge basis under this Act and inward supplies of goods or services or both taxable under the Integrated Goods and Services Tax Act or on which integrated goods and services tax is payable under section 3 of the Customs Tariff Act, 1975 and credit or debit notes received in respect of such supplies during a tax period after the tenth day but on or before the fifteenth day of the month succeeding the tax period in such form and manner as may be prescribed:Provided that the Commissioner may for reason to be recorded in writing by notification extend the time limit for furnishing such details for such class of taxable person as may be specified therein:Provided further that any extension of time limit notified by the Commissioner of central tax shall be deemed to be notified by the Commissioner.
