Section 37(2)(a) in The Tripura University Act, 2006

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Union of India - Subsection

Section 37(2)(a) in The Tripura University Act, 2006

(a)for adequate consideration and without notice of the pendency of such proceeding or as the case may be without notice of such tax or any other sum payable by such dealer; or

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Union of India - Subsection

Section 37(2)(a) in The Tripura University Act, 2006