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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Tripura - Subsection

Section 45(2) in Tripura Value Added Tax Rules, 2005

(2)Upon selection of registered dealers under sub-rule(l), the Commissioner shall send the list of registered dealers so selected to the appropriate auditing authority for conducting audit under sub-section (1) of section 28.