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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Tripura - Subsection

Section 36(4) in Tripura Value Added Tax Rules, 2005

(4)When the Superintendent of Taxes is satisfied that the refund claimed is due, wholly or in part, he shall, subject to the provision of sub-rule(2) of Rule 37 record an order sanctioning the refund.