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[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

State of Tripura - Subsection

Section 81(2)(ii) in Tripura Value Added Tax Act, 2004

(ii)who being a sales tax practitioner, a legal practitioner or a Chartered Accountant is found guilty of misconduct in connection with any proceedings under this Act by the Commissioner or by an authority, if any, empowered to take disciplinary action against the member of the profession to which he belongs.