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[Cites 0, Cited by 0] [Section 52(4)] [Section 52] [Entire Act]

State of Tripura - Subsection

Section 52(4)(iii) in Tripura Value Added Tax Rules, 2005

(iii)Three copies of Form XXVI furnished by the registered dealer shall be endorsed with the number and date of railway receipt or bill of lading or other documents along with countersignature of aforesaid documents and these shall be signed by the said authority under his official seal, two copies of which shall be returned to the registered dealer and the third copy shall be retained by the said authority.