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[Cites 0, Cited by 0] [Section 88(5)] [Section 88] [Entire Act]

State of Tripura - Subsection

Section 88(5)(j) in Tripura Value Added Tax Act, 2004

(j)Any application for the form, for the transport of the goods into the state, pending on the day immediately before the appointed day, shall be deemed to have been made under this Act and shall be disposed of in accordance with the provisions of this Act;