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[Cites 0, Cited by 0] [Section 21(6)] [Section 21] [Entire Act]

State of Tripura - Subsection

Section 21(6)(c) in Tripura Value Added Tax Rules, 2005

(c)The notice referred to in clause (b) shall also specify the date by which a dealer shall produce a receipted copy of challan of Government Treasury or of authorized bank as a proof of payment of tax, penalty and interest, if any, made according to such notice.