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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Tripura - Subsection

Section 69(3) in Tripura Value Added Tax Rules, 2005

(3)No person shall transfer taxable goods across or beyond a check-post except after filing declaration in Form XXV (in triplicate) or as the case may be, in Form XXVI (in triplicate) or permit in Form XXIV or XXVII before the officer-in-charge of the check-post.