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[Cites 0, Cited by 0] [Section 67(4)] [Section 67] [Entire Act]

State of Tripura - Subsection

Section 67(4)(a) in Tripura Value Added Tax Act, 2004

(a)direct the driver or the person in-charge of the vehicle or carrier or of the goods not to part with the goods in any manner including by transporting or re-booking, till a verification is done or an enquiry is made, which shall not take more than seven days;