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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Tripura - Subsection

Section 10(1)(a) in Tripura Value Added Tax Act, 2004

(a)Input tax credit on capital gods except those mentioned in negative list in Schedule IV shall be adjusted against tax payable by a dealer over a period not exceeding three years.