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[Cites 0, Cited by 0] [Section 45(4)] [Section 45] [Entire Act]

State of Tripura - Subsection

Section 45(4)(c) in Tripura Value Added Tax Rules, 2005

(c)Deputy Commissioner of Taxes, Asstt. Commissioner of Taxes, Superintendent of Taxes and Inspector of Taxes with Deputy Commissioner of Taxes as its head;