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[Cites 0, Cited by 1] [Section 25(4)] [Section 25] [Entire Act]

State of Tripura - Subsection

Section 25(4)(d) in Tripura Value Added Tax Act, 2004

(d)having paid the tax payable according to a return in time, fails to furnish along with the return proof of payment made in accordance with sub-section (4) of section 24 ;