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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Tripura - Subsection

Section 43(1) in Tripura Value Added Tax Act, 2004

(1)Subject to other provisions of this Act and the Rules made thereunder, the Commissioner shall, refund to a dealer the amount of tax, penalty and interest, if any, paid by such dealer in excess of the amount due from him.