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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tripura - Subsection

Section 22(3) in Tripura State Goods and Services Tax Act, 2017

(3)Where a business carried on by a taxable person registered under this Act is transferred whether on account of succession or otherwise to another person as a going concern the transferee or the successor as the case may be shall be liable to be registered with effect from the date of such transfer or succession.