Section 24(1)(e) in Tripura Value Added Tax Rules, 2005

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Tripura - Subsection

Section 24(1)(e) in Tripura Value Added Tax Rules, 2005

(e)that the tax assessed and / or penalty levied has been paid or such portion of the tax assessed and / or penalty levied as the case may be required in exercise of his power under provision of sub-section (2) of Section 70 of the Act by the Revisional Authority will be paid before the appeal is entertained.

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State of Tripura - Subsection

Section 24(1)(e) in Tripura Value Added Tax Rules, 2005