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

State of Tripura - Subsection

Section 27(4) in Tripura Sales Tax Act, 1976

(4)Refund under this Act shall be deemed to be due :-
(a)In cases where the tax assessed has been reduced on appeal or revision, etc.from the date the order of the appellate or revisional authority ;
(b)in other cases on the date an application for refund is made by the party claiming the refund.