Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Tripura - Subsection Section 2(viii) in Tripura Value Added Tax Rules, 2005 (viii)"Inspector" means the Inspector of Taxes referred to in Rule 8 or any person appointed as such by the State Government under section 18.
