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

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

State of Tripura - Subsection

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

(d)A person who is or has been a member of the Indian Administrative Service and has held a post, not below the rank of Secretary under the Government of Tripura or any other State Government,

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State of Tripura - Subsection

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