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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Tripura - Subsection

Section 23(1)(iv) in Tripura Value Added Tax Rules, 2005

(iv)shall be signed, verified and endorsed by the appellant or by an agent authorised in writing in this behalf by the appellant and shall be accompanied by the fee prescribed in rule 59,