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[Cites 0, Cited by 1] [Section 38] [Entire Act]

State of Tripura - Subsection

Section 38(3) in Tripura Sales Tax Act, 1976

(3)The Officer-in-charge of the check-post or barrier for the purpose of satisfying himself that the provisions of sub-section (2) are not being contravened, and subject to such restrictions as may be prescribed, intercept, detain and search any vehicle or boat which may be suspected of being used for contravening such provisions.