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[Cites 0, Cited by 4] [Section 9] [Entire Act]

State of Tripura - Subsection

Section 9(3) in Tripura Sales Tax Act, 1976

(3)On the day specified in the notice under sub-section (2) or as soon afterwards as may be, the Commissioner, after hearing such evidence as the Commissioner may require shall, by an order in writing assess the dealer and determine the tax payable by him on such assesment.