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[Cites 0, Cited by 0] [Section 63(3)] [Section 63] [Entire Act]

State of Tripura - Subsection

Section 63(3)(h) in Tripura Value Added Tax Act, 2004

(h)of any such particulars to the Director, Economics and Statistics or any officer serving under him or to any person or persons authorized under sub-section (2) of section 62 as may be necessary for enabling the Director or such person or persons to carry on their official duties.