Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act] State of Tripura - Subsection Section 6(2)(c) in Tripura Value Added Tax Rules, 2005 (c)The particulars of goods in stock purchased not more than three months before the dealer is liable to pay tax shall be in Form XXXII.