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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Tripura - Subsection

Section 31(3)(a) in Tripura State Goods and Services Tax Act, 2017

(a)a registered person may within one month from the date of issuance of certificate of registration and in such manner as may be prescribed issue a revised invoice against the invoice already issued during the period beginning with the effective date of registration till the date of issuance of certification of registration to him;