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State of Tripura - Section

Section 62 in Tripura Value Added Tax Rules, 2005

62.

An application for a certified copy of order or other documents shall be filed in the office of the Commissioner, Addl. Commissioner, Joint Commissioner, Deputy Commissioner, Assistant Commissioner or Superintendent as the case may be, and shall contain the following particulars .-
(a)name and address of the dealer;
(b)relevant return period;
(c)particulars of the document or order;
(d)office in which the document or order is available.