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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Tripura - Subsection

Section 38(6) in Tripura Value Added Tax Act, 2004

(6)Any amount of money which a person is required to pay under subsection (1) or for which he is personally liable under sub-section (4) shall, if it remains unpaid, be recoverable in the same manner as provided under sub-section (6) of section 37.