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 63(3)] [Section 63] [Entire Act] State of Tripura - Subsection Section 63(3)(i) in Tripura Value Added Tax Act, 2004 (i)of any such particulars to an officer of the Central Government or any State Government as may be necessary for the administration of any law in force in India.