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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tripura - Subsection

Section 12(2) in Tripura Value Added Tax Rules, 2005

(2)
(i)Each certificate shall bear a number and distinctive registration mark. The distinctive registration mark to be entered on a certificate shall be such as may be assigned by the Commissioner for each local area.
(ii)a certificate shall be issued for each place of business and it shall be kept at the place of business to which it relates.