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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Tripura - Subsection

Section 29(1) in Tripura Value Added Tax Act, 2004

(1)Subject to provisions of sub-section (2) of this section, the amount of tax due from a registered dealer or a dealer liable to be registered under this Act shall be assessed in the manner hereinafter provided, for each tax period or tax periods during which the dealer is so liable.