Section 14(2) in Tripura Value Added Tax Rules, 2005
(2)If any registered dealer under the Tripura Sales Tax Act [or The Tripura Purchase Tax Act, 1990] [Added vide the TVAT (First Amendment) Rules, 2011 (w.e.f. 17-08-2011).] deemed to be registered under sub-rule (1) has undergone any change, such dealer shall furnish the particulars in the application in Form -I to the Superintendent of Taxes together with all the certificates of registration in replacement of which a fresh certificate of registration is required to be issued.
