Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] State of Tripura - Subsection Section 49(4) in Tripura Value Added Tax Rules, 2005 (4)If the Superintendent of Taxes considers it necessary so to do, he may specify the period on the Form XXV so issued by him, for which it will be valid.
