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[Cites 0, Cited by 4] [Entire Act]

Union of India - Section

Section 4 in The Tripura University Act, 2006

4. Dealers liable for registration.

- Every dealer. -
(i)carrying on business before the commencement of this Act; or
(ii)commencing business after the commencement of this Act, and whose total turnover in any year is not less than rupees ten lakhs shall be liable to be registered under this Act:
Provided that a dealer exclusively dealing in goods mentioned in the First Schedule shall not be liable for registration.