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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Tripura - Subsection

Section 64(2) in Tripura Value Added Tax Act, 2004

(2)Except for the purposes of prosecution under this Act or any other Act, no person who is not engaged in the collection of statistics under this Act or in compilation or computerization thereof for the purposes of administration of this Act, shall be permitted to see or have access to any information or any individual return referred to in that section.