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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Tripura - Subsection

Section 67(3) in Tripura Value Added Tax Act, 2004

(3)Where any goods are in movement within the territory of the state of Tripura, an officer empowered by the state government in this behalf may stop the vehicle or the carrier or the person carrying such goods, for inspection, at any place within his jurisdiction and provisions of sub-section (2) shall mutatis mutandis apply.