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State of Tripura - Section

Section 83 in Tripura Value Added Tax Act, 2004

83. Declaration of stock of goods held on the appointed day.

- The Commissioner may, by notification in the Official Gazette, require that any class of registered dealers as may be specified in the notification, declare such details regarding the stock of goods held by them on the day immediately preceding the appointed day in such manner and with such particulars and to such authority, as may notify in this behalf.