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[Cites 0, Cited by 0] [Section 45(5)] [Section 45] [Entire Act]

State of Tripura - Subsection

Section 45(5)(e) in Tripura Value Added Tax Rules, 2005

(e)may seal any house, room, warehouse, almirah, safe, box or receptacle in which he has reason to believe a dealer, person, transporter or owner or lessee of warehouse keeps or is, for time being keeping any accounts, registers, documents or records of his business or any stock of books for sale;