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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Tripura - Subsection

Section 36(4) in Tripura Sales Tax Act, 1976

(4)require any person whom he has reason to believe to have despatched taxable goods to any place outside the State to furnish him with a statement of the names of persons with their addresses to whom he has despatched the goods and of the names and prices of the goods despatched.