Section 69(1)(ii) in Tripura Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

State of Tripura - Subsection

Section 69(1)(ii) in Tripura Value Added Tax Act, 2004

(ii)the authority before whom an appeal has been filed may, for reasons to be recorded in writing, direct the appellant to pay any lesser amount which shall not be less than fifty percent of the tax assessed or fifty percent of the penalty levied and, on payment of the amount so directed, entertain the appeal;

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State of Tripura - Subsection

Section 69(1)(ii) in Tripura Value Added Tax Act, 2004