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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Tripura - Subsection

Section 14(4)(a) in Tripura Value Added Tax Rules, 2005

(a)When the Superintendent of Taxes is satisfied that the taxable turnover of sales of any dealer registered under section 19, for three consecutive years, fails to exceed the taxable limit, he shall cancel the registration of the dealer under sub-section (11) of Section 19.