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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tripura - Subsection

Section 18(3) in Tripura Value Added Tax Act, 2004

(3)The State Government may, instead of appointing any person under sub-section (1), invest, by notification, any officer to exercise any power under this Act and also specify therein the area, in which, power is to be exercised and thereupon such officer or officers shall be deemed to have been appointed under sub-section (1).