Section 24 in Tripura Professions, Trades, Callings and Employments Taxation Act, 1976
24. Information to be furnished by the principal officer.
- The assessing authority may demand from the principal officer of any Government, local authority, company, firm or other association of persons the names and complete addresses of all or any of the persons who have been, or are, in the employment of such Government, local authority, firm or other association of persons and such principal officer shall thereupon furnish the assessing authority with the names and addresses so demanded.
