Section 42(1)(iii) in Tripura Value Added Tax Rules, 2005

[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Tripura - Subsection

Section 42(1)(iii) in Tripura Value Added Tax Rules, 2005

(iii)the name and address along with the Registration No. of the registered dealer from whom goods were purchased, supported by a [tax invoice or purchase voucher] [Substituted vide the TVAT (First Amendment) Rules, 2011 (w.e.f. 17-08-2011)] issued by registered dealer duly signed and dated for claiming tax credit.

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State of Tripura - Subsection

Section 42(1)(iii) in Tripura Value Added Tax Rules, 2005