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[Cites 0, Cited by 0] [Section 45(5)] [Section 45] [Entire Act]

State of Tripura - Subsection

Section 45(5)(i) in Tripura Value Added Tax Rules, 2005

(i)Person or persons who are selected by the Commissioner of Taxes in the manner prescribed in clause (i) of sub-rule (4) shall audit the records and examine the correctness of return or returns generally and admissibility of various claims, including input tax credit.