Section 41(1)(ii) in Tripura Value Added Tax Act, 2004

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State of Tripura - Subsection

Section 41(1)(ii) in Tripura Value Added Tax Act, 2004

(ii)where such sale or purchase takes place in the course of import of goods into the territory of India or export of goods out of the territory of India.

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State of Tripura - Subsection

Section 41(1)(ii) in Tripura Value Added Tax Act, 2004