Section 13(1)(a) in Tripura Sales Tax Act, 1976

[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Tripura - Subsection

Section 13(1)(a) in Tripura Sales Tax Act, 1976

(a)has without reasonable cause, failed to furnish the return which he was required to furnish under section 8 or section 11, or has, without reasonable cause, failed to furnish it within the time allowed and in the manner required, or

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State of Tripura - Subsection

Section 13(1)(a) in Tripura Sales Tax Act, 1976