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[Cites 0, Cited by 1] [Section 25] [Entire Act]

State of Tripura - Subsection

Section 25(4) in Tripura State Goods and Services Tax Act, 2017

(4)A person who has obtained or is required to obtain more than one registration whether in one State or Union territory or more than one State or Union territory shall in respect of each such registration be treated as distinct person for the purposes of this Act.