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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Tripura - Subsection

Section 31(3) in Tripura Value Added Tax Act, 2004

(3)If proceedings under this section are to be conducted at the business premises of the dealer and it is found that the dealer or his authorized representative is not available or not functioning from such premises, the Commissioner shall assess to the best of his judgement the amount of tax due from him.