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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Tripura - Subsection

Section 75(8) in Tripura Value Added Tax Act, 2004

(8)Whoever aids or abets or induces any person in commission of any act specified in sub-sections (1) to (7) shall, on conviction, be punished with imprisonment which may extend to six months or with fine or with both.