Section 3(2)(b) in Tripura Value Added Tax Act, 2004

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State of Tripura - Subsection

Section 3(2)(b) in Tripura Value Added Tax Act, 2004

(b)in case of sub-clause (i) of clause (b) of sub-section (1), with effect from the date immediately following the day on which his taxable turnover first exceeded the taxable limit during a period of any twelve consecutive months,

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State of Tripura - Subsection

Section 3(2)(b) in Tripura Value Added Tax Act, 2004