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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Tripura - Subsection

Section 49(1) in Tripura Value Added Tax Rules, 2005

(1)Every declaration to be given under clause (a) of sub-section (2) of section 67 of the Act shall contain a correct and complete accounts of the goods carried by the transporter and shall be in Form-XXV in triplicate and duly signed by him.