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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Tripura - Subsection

Section 30(1) in Tripura Value Added Tax Act, 2004

(1)Where a registered dealer fails to furnish the return in respect of any tax period within the prescribed time, the Commissioner shall, not withstanding anything contained in section 31, proceed to assess the dealer provisionally for the period of such default.