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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tripura - Subsection

Section 7(5) in Tripura Value Added Tax Rules, 2005

(5)A copy of the challan showing the deposit of the amount referred to in subrule (3) shall be made over by the person making the deduction to the person from whom the deduction is made within 7(seven) days of such deposit.