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[Cites 0, Cited by 0] [Section 21(6)] [Section 21] [Entire Act]

State of Tripura - Subsection

Section 21(6)(b) in Tripura Value Added Tax Rules, 2005

(b)The date to be specified for payment by a dealer in the notice referred to in clause (a) shall not ordinarily be less then thirty days after service of the notice: