Section 63(3)(d) in Tripura Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 63(3)] [Section 63] [Entire Act]

State of Tripura - Subsection

Section 63(3)(d) in Tripura Value Added Tax Act, 2004

(d)of any such particulars to a Civil Court in any suit, to which the Government is a party, which relates to any matter arising out of any proceeding under this Act; or

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State of Tripura - Subsection

Section 63(3)(d) in Tripura Value Added Tax Act, 2004