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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Tripura - Subsection

Section 33(2) in Tripura Value Added Tax Rules, 2005

(2)Every Treasury and sub-treasury or Bank Officer shall send an advice list to the Superintendent of the area within the 7 day of every month showing the amounts received in the previous month. The advice list shall contain the challan number and date, the name of the dealer and the amount paid.