Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Tripura - Subsection

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

(ii)a certificate shall be issued for each place of business and it shall be kept at the place of business to which it relates.