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] [Entire Act] State of Tripura - Section Section 32 in Tripura Value Added Tax Rules, 2005 32. Challans shall be filled in quaduplicate. Two copies duly signed as a proof of payment shall be returned to the dealer and the other two retained by the Treasury or sub- Treasury or authorized bank.
