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[Cites 0, Cited by 0] [Section 75(7)] [Section 75] [Entire Act]

State of Tripura - Subsection

Section 75(7)(a) in Tripura Value Added Tax Act, 2004

(a)in case where the amount involved exceeds Rs. 50,000 during the period of a year, with imprisonment for a term which may extend to one year or with fine or with both.