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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tripura - Subsection

Section 3(i) in Tripura Industrial Investment Promotion Incentives Scheme, 2017

(i)"Authorized Agent" means the Directorate of Industries and Commerce and/or TIDC or an agent specifically authorized by the State Government, for operation of the Scheme-2017.