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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Tripura - Subsection

Section 38(5) in Tripura Sales Tax Act, 1976

(5)[ When any taxable goods are seized under sub-section (4). The Officer-in-charge of the check-post or barrier or any other officer referred to in that sub-section shall, as soon as may be, report the same to the Commissioner for appropriate action.] [Inserted by The Tripura Sales Tax ( Third Amendment) Act, 1984, w. e. f. 12.7.1984.]