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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Tripura - Subsection

Section 42(3)(i) in Tripura Value Added Tax Rules, 2005

(i)every such bill, cash memo / tax invoice shall be duly signed and dated by the dealer or by his manager or agent. The counterfoil of such bill or cash memo or tax invoice shall also be signed and dated, as aforesaid.