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[Cites 0, Cited by 0] [Section 52(4)] [Section 52] [Entire Act]

State of Tripura - Subsection

Section 52(4)(ii) in Tripura Value Added Tax Rules, 2005

(ii)The said authority shall, after being satisfied that the Form XXVI has been duly filled in, countersign the railway receipt, bill of lading, air note or other documents under his official seal.