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[Cites 0, Cited by 2] [Section 38] [Entire Act]

State of Tripura - Subsection

Section 38(2) in Tripura Sales Tax Act, 1976

(2)Every person transporting taxable goods shall, at any check-post or barrier referred to in sub-section (1) and before crossing such checkpost or barrier, file before the Officer-in-charge of the check-post or barrier, a correct and complete declaration of the goods in such form and in such manner as may be prescribed.