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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Tripura - Subsection

Section 24(1)(b) in Tripura Value Added Tax Act, 2004

(b)to furnish a consolidated return relating to all or any of the places of business of the dealer in the State of Tripura for the said period or for such different periods and to such authority, as he may direct.