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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Tripura - Subsection

Section 9(1)(a) in Tripura Value Added Tax Rules, 2005

(a)A person who has for a period of 10 years held a Civil Judicial Post or a serving member of the Tripura Judicial Service (not below Grade 1) who has served as an Addll. District Judge or a District Judge for at least one year.