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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Tripura - Subsection

Section 42(3)(v) in Tripura Value Added Tax Rules, 2005

(v)[ Every dealer making purchase of goods as mentioned in Schedule VIII, shall provide the seller a purchase voucher as mentioned in Section 50A and maintain accounts of such purchase.] [Inserted vide the TVAT (First Amendment) Rules, 2011 (w.e.f. 17-08-2011).]