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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tripura - Subsection

Section 19(1) in Tripura Value Added Tax Act, 2004

(1)No dealer, while being liable to pay tax under this Act, shall carry on business as a dealer unless he has been registered and possesses a certificate of registration;Provided that a dealer liable to pay tax shall be allowed thirty days' time from the date from which he is first liable to pay such tax to get himself registered.