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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Tripura - Subsection

Section 9(2) in Tripura Sales Tax Act, 1976

(2)If the Commissioner is not satisfied that a return furnished under section 8 is correct and complete, he shall serve on the dealer a notice requiring him, on the date, and at the hour and place specified therein, either to attend in person or to produce or cause to be produced any evidence on which he may reply in support of his return.