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State of Tripura - Section

Section 33 in Tripura Value Added Tax Act, 2004

33. No assessment after five years.

(1)No assessment under section 31 and 32 shall be made after the expiry of five years from the end of the tax period to which the assessment relates;Provided that in case of offence under this Act for which proceeding for prosecution has been initiated, the limitation as specified in this subsection shall not apply.
(2)Any assessment made or penalty imposed under this Chapter shall be without prejudice to prosecution for any offence under this Act.