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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Tripura - Subsection

Section 74(1) in Tripura Value Added Tax Rules, 2005

(1)As per provisions of section 60 of the Tripura Value Added Tax Act, 2004, time to time field survey will be conducted to identify the unregistered dealer who are liable to pay tax under the Tripura Value Added Tax Act, 2004.