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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Tripura - Subsection

Section 50(1) in Tripura Value Added Tax Act, 2004

(1)Every registered dealer making a taxable sale to another registered dealer shall provide that purchaser at the time of sale with a tax invoice containing such particulars as specified in sub-section (2), and retain a copy thereof