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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tripura - Subsection

Section 17(1) in Tripura Value Added Tax Rules, 2005

(1)Every transporter, carrier or transporting agent operating transport business in Tripura relating to taxable goods shall, apply to the Superintendent of Taxes for registration under section 22 of the Tripura Value Added Tax Act, 2004. The application for registration shall be in form IV.