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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(3)(c) in The Tripura University Act, 2006

(c)the dealer produces a certificate in such form as may be prescribed from the assessing authority concerned that he has no liability to pay or has paid the tax under section 14 or under sub-section (2) of this section, as the case may be.