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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Tripura - Subsection

Section 50(1)(a) in Tripura Value Added Tax Rules, 2005

(a)If the Superintendent of Taxes is satisfied that the applicant for Form XXV has not made bonafide use of such forms previously issued to him or that he does not require such form for bonafide reasons, he may reject the application.