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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Tripura - Subsection

Section 65(6) in Tripura State Goods and Services Tax Act, 2017

(6)On conclusion of audit, the proper officer shall, within thirty days, inform the registered person, whose records are audited, about the finding, his rights and obligations and the reason for such findings.