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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

State of Tripura - Subsection

Section 54(1)(b) in Tripura Value Added Tax Rules, 2005

(b)The Superintendent of Taxes is not satisfied that the applicant's requirement of Form XXVI in such number as he has applied for is bonafide, the Superintendent of Taxes may issue such forms in such lesser numbers as in his opinion would satisfy the reasonable requirement of the applicant.