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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Tripura - Subsection

Section 33(1) in Tripura Value Added Tax Act, 2004

(1)No assessment under section 31 and 32 shall be made after the expiry of five years from the end of the tax period to which the assessment relates;Provided that in case of offence under this Act for which proceeding for prosecution has been initiated, the limitation as specified in this subsection shall not apply.