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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Tripura - Subsection

Section 30(2) in Tripura Value Added Tax Rules, 2005

(2)If a dealer does not pay the amount of tax assessed to be due from him within the period specified in the notice of demand, he shall be liable to pay simple interest at the rate specified in sub-section (4) of section 45.