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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Tripura - Subsection

Section 60(6) in Tripura Value Added Tax Act, 2004

(6)The Commissioner, in exercise of the powers under this section, shall on no account, remove or cause to be removed from the place where he has entered any books of accounts, other documents, or any cash, stock or other valuable article or thing.