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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Tripura - Subsection

Section 54(3) in Tripura Value Added Tax Act, 2004

(3)The statement furnished under this sub-section shall also contain the name and address with designation in Relation to the business of such persons who are authorized to receive notice and other documents under this Act and such service on whom shall be binding on the dealer.CHAPTER-VIII LIABILITY IN SPECIAL CASES