Section 8(1) in Tripura Value Added Tax Rules, 2005

[Cites 0, Cited by 0] [Section 8] [Entire Act]

(1)There shall be the following authorities to assist the Commissioner. -

(i)Additional Commissioner of Taxes,

(ii)Joint Commissioner of Taxes,

(iii)Deputy Commissioner of Taxes,

(iv)Assisstant Commissioner of Taxes.

(v)Superintendent of Taxes,

(vi)Inspector of Taxes.

(vii)Any other person appointed as such by the State Government.

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