Section 21(2)(a) in Sikkim Sales Tax Act, 1983

[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Sikkim - Subsection

Section 21(2)(a) in Sikkim Sales Tax Act, 1983

(a)it is accompanied by proof of payment, in such manner as may be prescribed, of the amount of tax admitted by the dealer to be due from him and ten per cent of the difference between such amount of tax including penalty and interest assessed; or

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State of Sikkim - Subsection

Section 21(2)(a) in Sikkim Sales Tax Act, 1983