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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tripura - Subsection

Section 18(d) in Tripura Value Added Tax Rules, 2005

(d)every dealer who is registered under the Act or to whom a notice has been served to furnish return under sub-section (2) of section 24 shall also maintain a VAT account register for the purpose of sub-section (7) of section 10 of this Act.