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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Tripura - Subsection

Section 35(4) in Tripura State Goods and Services Tax Act, 2017

(4)Where the Commissioner considers that any class of taxable person is not in a position to keep and maintain account in accordance with the provision of this section he may for reason to be recorded in writing permit such class of taxable person to maintain account in such manner as may by prescribed.