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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Tripura - Subsection

Section 35(2) in Tripura Sales Tax Act, 1976

(2)All accounts, registers and other documents as referred to in sub-section (1), the taxable goods in the possession of a dealer and his offices, shops, godowns, buildings, vessels and vehicles shall, at all reasonable times, be open to inspection by the Commissioner.