Section 16(4) in Tripura Value Added Tax Rules, 2005
(4)Every registered dealer shall, within sixty days from the closing of the accounting year, submit before the Superintendent of Taxes an annual statement [of purchase in Form XLII.] [Inserted vide the TVAT (First Amendment) Rules, 2011 (w.e.f. 17-08-2011).] [(Deleted)] [Deleted vide the TVAT (First Amendment) Rules, 2011 (w.e.f. 17-08-2011).]
