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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tripura - Subsection

Section 27(1) in Tripura Sales Tax Act, 1976

(1)The Commissioner on being satisfied either on an application or on any other manner that the dealer has paid in excess of the sum due from him shall order, as soon as it may be, the refund of the sum so paid in excess :Provided that the Commissioner may set off such sum against other dues from the same dealer in respect of any other return period.