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[Cites 0, Cited by 1] [Section 19] [Entire Act]

State of Tripura - Subsection

Section 19(5) in Tripura Value Added Tax Act, 2004

(5)The Commissioner may, from time to time, amend any certificate of registration in accordance with information furnished or otherwise received, and such amendment may be made with retrospective effect in such circumstances and subject to such restrictions and conditions as may be prescribed.