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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tripura - Subsection

Section 11(2) in Tripura Professions, Trades, Callings and Employments Taxation Act, 1976

(2)The principal officer making any deduction under sub-section (1) shall submit to the assessing authority such returns and within such time as may be prescribed.