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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Tripura - Subsection

Section 75(4) in Tripura Value Added Tax Act, 2004

(4)Whoever, knowingly keeps false account of the value of the goods bought or sold by him in contravention of the provisions of this Act, shall, on conviction, be punished with imprisonment for a term which may extend to six months or with fine or with both.