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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Tripura - Subsection

Section 62(1) in Tripura Value Added Tax Act, 2004

(1)If the Commissioner considers that for the purpose of the better administration of this Act, it is necessary so to do, he may by notification in the Official Gazette, direct that statistics be collected relating to any matter dealt with, by or in connection to this Act.