On December 07, 2021, the Government of Tripura has issued the Tripura Value Added Tax (Eighth Amendment) Rules, 2021 in order to amend Tripura Value Added Tax Act, 2004.
Key points:
- A new Rule 45A has been inserted which provides :
Every registered dealer whose gross turnover in a year exceeds Rs. 40 lakh shall get his accounts, in respect of that year audited by an accountant within 6 months from the end of that year and obtain a report of such audit in Form-XLIV.
- A new “Form-XLIV” which specifies “Statement of Audited Accounts” has been inserted.