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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Tripura - Subsection

Section 16(2)(g) in Tripura Value Added Tax Rules, 2005

(g)Declaration in respect of manager or other officers of a registered dealer- Every dealer registered under the Act shall within fourteen days from the date of registration, furnish to the concerned Superintendent of Taxes a declaration in respect of the manager, officers or authorised person in Form XL and shall send a revised declaration within 14 days from the date of change of such manager or officers.