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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Tripura - Subsection

Section 28(3) in Tripura Value Added Tax Act, 2004

(3)For the purpose of tax audit under sub-section (1) the Commissioner or any other tax officer directed by him shall examine the correctness of return or returns filed and admissibility of various claims including input tax credit.