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[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

State of Tripura - Subsection

Section 67(2)(a) in Tripura Value Added Tax Act, 2004

(a)carry with him the records of the goods including challan, bills of sale or dispatch memos and prescribed declaration form duly filled in and signed by the consignee or transporter of goods carried;