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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Tripura - Subsection

Section 38(3) in Tripura Value Added Tax Act, 2004

(3)Any person making any payment in compliance with a notice issued under sub-section (1) shall be deemed to have made the payment under the authority of the dealer and the receipt from the Government Treasury shall be construed a good and sufficient discharge of the liability of such person to the dealer to the extent of the amount specified in the receipt.