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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tripura - Subsection

Section 11(xiv) in Tripura Value Added Tax Rules, 2005

(xiv)taxable turnover of sales, taxable turnover of purchases of goods or contractual transfer price of goods involved in execution of works contract, for the preceding year, if any and for the current year up to a date not earlier than thirty days from the date of such application;