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

State of Tripura - Subsection

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

(d)Any dealer, who is no longer liable to pay tax under the repealed Act and whose account, registers or documents have been seized under that Act, shall continue to be retained in accordance with provision of that Act on or after appointed day;