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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Tripura - Subsection

Section 72(1) in Tripura Value Added Tax Act, 2004

(1)A dealer or a transporter who is dissatisfied with the decision of the Tribunal or Revisional Authority may, within sixty days after being notified of the decision, file a revision with the High Court; and the dealer or the transporter so appealing shall serve a copy of the notice of revision on the respondent to the proceeding.