Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act] State of Tripura - Subsection Section 69(2)(i) in Tripura Value Added Tax Rules, 2005 (i)The Commissioner of Taxes, Addl. Commissioner, Joint Commissioner, Deputy Commissioner, Assistant Commissioner, Superintendent of Taxes and Inspector of Taxes.