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[Cites 0, Cited by 0] [Section 88(5)] [Section 88] [Entire Act]

State of Tripura - Subsection

Section 88(5)(c) in Tripura Value Added Tax Act, 2004

(c)Any order delegating any power under the repealed Act or the rules made there-under by the Commissioner to any person appointed, by any designation, to assist him before the appointed day shall, on and from such appointed day, continue in force until the Commissioner amends, varies or rescinds such order after such appointed day under this Act;