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[Cites 0, Cited by 0] [Section 26A] [Entire Act]

State of Tripura - Subsection

Section 26A(2) in Tripura Sales Tax Act, 1976

(2)Any person discharging any liability to the dealer after receipt of the notice referred to in this section, shall be personally liable to the Commissioner to the extent of the liability discharged or to the extent of the liability of the dealer for tax and penalty, whichever is less.