Section 6(5)(d) in Tripura Value Added Tax Rules, 2005

[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Tripura - Subsection

Section 6(5)(d) in Tripura Value Added Tax Rules, 2005

(d)amount of the claim for each period under each provision of the Act for which [invoices or purchase vouchers] [Substituted vide the TVAT (First Amendment) Rules, 2011 (w.e.f. 17-08-2011).] are claimed to have been lost,

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State of Tripura - Subsection

Section 6(5)(d) in Tripura Value Added Tax Rules, 2005