41. [Purchase or] [Inserted vide the TVAT (Amendment) Ordinance, 2007 (w.e.f 17-7- 2007) and subsequent legislation vide the TVAT (Amendment) Act, 2007(dt. 9-10-2007)] Sales not liable to tax.
(1)Notwithstanding anything contained in this Act, a Value Added Tax shall not be imposed under this Act -(i)Where such sale or purchase takes place in the course of interstate trade and commerce; or(ii)where such sale or purchase takes place in the course of import of goods into the territory of India or export of goods out of the territory of India.(2)For the purpose of this section, whether a sale or purchase takes place -(i)outside the State of Tripura; or(ii)in the course of interstate trade and commerce; or(iii)in the course of import of goods into the territory of India or export of goods out of the territory of India shall be determined in accordance with the provisions of section 3, section 4, and section 5 of the Central Sales Tax Act, 1956.
