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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

State of Tripura - Subsection

Section 54(1)(a) in Tripura Value Added Tax Rules, 2005

(a)the Superintendent of Taxes is not satisfied that the applicant for Form XXVI made bonafide use of such forms previously issued to him or that his requirement of such forms as applied for is bonafide, he may reject the application.