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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Tripura - Subsection

Section 9(1)(c) in Tripura Value Added Tax Rules, 2005

(c)A person who has for at least 7 years been practicing as a Chartered Accountant under the Chartered Accountant Act, 1949, or as a Registered Accountant under any Law formerly in force or who is or has been a member of the Indian Audit & Accounts service or Audit and Accounts Service of any State.