Section 33(3)(b) in Tripura Sales Tax Act, 1976

[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

State of Tripura - Subsection

Section 33(3)(b) in Tripura Sales Tax Act, 1976

(b)of such facts, to an officer of the Central Government as may be necessary for the purpose of enabling that Government to levy or realise any tax imposed by it, or

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State of Tripura - Subsection

Section 33(3)(b) in Tripura Sales Tax Act, 1976