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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Tripura - Subsection

Section 81(4) in Tripura Value Added Tax Act, 2004

(4)Any person against whom any order of disqualification is made under this section may within one month of the date of communication of such order appeal to the Tribunal to have the order cancelled or modified. The order of the Commissioner shall not take effect until one month of the making thereof, or when an appeal is preferred, until the appeal is decided.