Section 4(7)(b) in Tripura Value Added Tax Rules, 2005

[Cites 0, Cited by 0] [Section 4(7)] [Section 4] [Entire Act]

State of Tripura - Subsection

Section 4(7)(b) in Tripura Value Added Tax Rules, 2005

(b)that the failure to obtain a [tax invoice purchase voucher] [Substituted vide the TVAT (First Amendment) Rules, 2011 (w.e.f. 17-08-2011).] was not due to any fault of the dealer, and

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State of Tripura - Subsection

Section 4(7)(b) in Tripura Value Added Tax Rules, 2005