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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tripura - Subsection

Section 10(2) in Tripura Value Added Tax Rules, 2005

(2)The person making an application for registration shall specify the capacity in which the application is made, signed and verified.Provided that for the purpose of making an application, a Warehouse where no accounts of sales are kept shall not be deemed to be a place of business.