Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tripura - Section

Section 13 in Tripura Value Added Tax Rules, 2005

13.

(1)Every registered dealer shall keep and display the registration certificate at the place of business and the place of branch business to which it is issued.
(2)If any registered dealer fails to comply with the provision of sub-rule (1), he shall be punishable with a penalty not exceeding rupees one hundred for each day of defaults.