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[Cites 0, Cited by 0] [Section 52(4)] [Section 52] [Entire Act]

State of Tripura - Subsection

Section 52(4)(iv) in Tripura Value Added Tax Rules, 2005

(iv)The consignments shall then be taken delivery of from the transporter on presentation of the railway receipt or other documents so endorsed. The original copy of the Form XXVI shall thereafter be submitted to the appropriate Superintendent of Taxes by the registered dealer at the time of obtaining further supply of Form XXVI or within one month from the date of the aforesaid countersignature, whichever is earlier, and the duplicate copy shall be retained by such dealer.