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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Tripura - Subsection

Section 32(2) in Tripura Value Added Tax Act, 2004

(2)The Commissioner may, if he is satisfied that the default was without reasonable cause, direct that the dealer shall pay, in addition to the amount of tax so assessed, such amount as interest and penalty as prescribed in section 25.