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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Tripura - Subsection

Section 30(4) in Tripura Value Added Tax Rules, 2005

(4)Where a dealer has paid a part of the tax due on any date after the expiry of the specified date, he shall be liable to pay interest at the specified rate on the whole of the amount of tax due according to his returns or assessed up to the date of part payment and thereafter on the balance tax payable.