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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Tripura - Subsection

Section 12(2)(i) in Tripura Value Added Tax Rules, 2005

(i)Each certificate shall bear a number and distinctive registration mark. The distinctive registration mark to be entered on a certificate shall be such as may be assigned by the Commissioner for each local area.