Section 64(1) in Tripura Value Added Tax Act, 2004
(1)No information of any individual return or part thereof, with respect to any matter given for the purposes of section 63, shall, without the previous consent in writing of the owner for the time being or his authorized agent, be published in such manner as to enable any particulars to be identified as referring to a particular dealer and no such information shall be used for the purpose of any proceedings under the provisions of this Act.
