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[Cites 0, Cited by 0] [Section 88(5)] [Section 88] [Entire Act]

State of Tripura - Subsection

Section 88(5)(a) in Tripura Value Added Tax Act, 2004

(a)Any person appointed as the Commissioner, Joint Commissioner or Assistant Commissioner, or any person appointed to assist the Commissioner, under the repealed Act and continuing in the office immediately before the appointed day, shall, on and from the appointed day, be deemed to have been appointed under this Act and shall continue in office as such till such person ceases to be the Commissioner, Joint Commissioner or Assistant Commissioner or ceases to be the person appointed to assist the Commissioner.