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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Tripura - Subsection

Section 59(a) in Tripura Value Added Tax Rules, 2005

(a)upon a memorandum of appeal against an order of assessment, or upon a petition for revision of an appellate order against an order of assessment - 1 percent of the amount of tax in dispute subject to a minimum of fifty rupees which ever is higher;