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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Tripura - Subsection

Section 6(5)(iii) in Tripura Value Added Tax Rules, 2005

(iii)The Commissioner may, on the application made by a dealer under clause (1) of sub-rule (5) of Rule 6 may cause such enquiries as he considers necessary or call for any evidence from the dealer or any other person or authorities which may be deemed necessary for disposal of such application.