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 122(1)] [Section 122] [Entire Act] State of Tripura - Subsection Section 122(1)(xviii) in Tripura State Goods and Services Tax Act, 2017 (xviii)supplies, transport or stores any goods which he has reason to believe are liable to confiscation under this Act;