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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Tripura - Subsection

Section 30(2) in Tripura Value Added Tax Act, 2004

(2)The provisional assessment under sub-section (1) shall be made on the basis of past returns, or past records, where no such returns are available, on the basis of information received by the Commissioner and the Commissioner shall direct the dealer to pay the amount of tax assessed in such manner and by such date as may be prescribed.