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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tripura - Subsection

Section 15(1) in Tripura Sales Tax Act, 1976

(1)Where a dealer dies after assessment but before payment of the tax, his executor, administrator or other legal representative shall be liable to pay, out of the estate of the deceased to the extent to which it is capable of meeting the charge, the tax assessed as payable by such dealer.