Section 10(1) in Tripura Value Added Tax Rules, 2005
(1)An application for registration shall be signed and verified in the case of:-(i)individual, by the proprietor of the business.(ii)an association of persons, by an adult member of the association.(iii)a firm, by the managing partner or an adult member of the firm.(iv)a Hindu undivided or joint family, by the Manager or Karta or any adult member of the family.(v)a company, by the Managing Director or the Secretary or Manager or the Principal or Chief Executive Officer of the Company in India.(vi)any Government Department, by the head of the Office.
