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State of Tripura - Section
Section 75 in Tripura Value Added Tax Rules, 2005
75. Power of Commissioner.
- The Commissioner may by general or specific order in writing not inconsistent with the provisions of the Act and the Rules, direct the Officer-in-charge of a checkpost subject to such conditions as he may deem fit to impose, to do or refrain from doing something which the later has the authority to do, wherein such officer- in-charge shall carry out the order.Form -1The Tripura Value Added Tax Act, 2004Application Form For Registration(Under Rule 10 of TVAT Rules)Write clearly in black ink and use BLOCK LETTERSToThe Superintendent of TaxesCharge No.| Affix a Photograph of the Signatory |