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 54] [Entire Act] State of Tripura - Subsection Section 54(3) in Tripura Value Added Tax Rules, 2005 (3)For any breach of the provisions contained in Rule 52 by a dealer, the Superintendent of Taxes may reject the application for Form XXVI made by such dealer.
