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[Cites 0, Cited by 0] [Section 122(3)] [Section 122] [Entire Act]

State of Tripura - Subsection

Section 122(3)(b) in Tripura State Goods and Services Tax Act, 2017

(b)acquires possession of, or in any way concerns himself in transporting, removing, depositing, keeping, concealing, supplying or purchasing or in any other manner deals with any goods which he knows or has reason to believe are liable to confiscation under this Act or the rules made thereunder;