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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Tripura - Subsection

Section 74(3) in Tripura Value Added Tax Rules, 2005

(3)
(a)For the purpose of conducting survey, teams may be constituted by the Commissioner of Taxes.
(b)Commissioner of Taxes may bring Government or semi Government employees on deputation and form teams for conducting field survey for the purposes of this Act.
(c)Commissioner of Taxes may cause field survey by an agency on contract basis.