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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Tripura - Subsection

Section 20(2)(b) in Tripura Value Added Tax Act, 2004

(b)recovery of any financial loss caused to the State Government due to negligence or default in not making proper use of or not keeping in safe custody, blank or unused prescribed form.