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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Tripura - Subsection

Section 42(c) in Tripura Sales Tax Act, 1976

(c)changes the name or nature of his business, he shall within [fourteen days] [Substituted by The Tripura Sales Tax (Fourth Amendment) Act, 1978, w. e. f. 11.8.1978.] inform the prescribed authority accordingly ; and if any such dealer dies, his legal representatives shall in like manner inform the said authority.