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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Tripura - Subsection

Section 16(2)(f) in Tripura Value Added Tax Rules, 2005

(f)Information in respect to death of any dealer by his legal representative- In the event of death of a dealer, being a proprietor or partner of a firm, his legal representative shall, within fourteen days from the date of such death, inform in writing the concerned Superintendent of Taxes of the date of such death and produce before such authority, evidence as may be considered necessary.