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[Cites 0, Cited by 0] [Section 81(1)] [Section 81] [Entire Act]

State of Tripura - Subsection

Section 81(1)(d) in Tripura Value Added Tax Act, 2004

(d)Any person who, immediately before the commencement of this Act was a sales tax practitioner under any earlier law only if such relative, person employed, legal practitioner, Chartered Accountant, or sales tax practitioner is authorized by such person in the prescribed form, and such authorization may include the authority to act on behalf of such person in such proceedings.