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Tripura HC Orders Govt. to Grant Reimbursement as per Tripura Industrial Investment Promotion Scheme - (19 Feb 2020)

SALES TAX/VAT

Tripura High Court has directed the State Government to grant reimbursement of Value Added Tax as per the Tripura Industrial Investment Promotion Incentive Scheme, 2007 which ensured the reimbursement for commercial productions in the State.

Tags : TRIPURA HIGH COURT   REIMBURSEMENT OF VALUE ADDED TAX  

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