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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Tripura - Subsection

Section 8(2) in Tripura Sales Tax Act, 1976

(2)In the case of any other dealer whose business, in the opinion of the Commissioner is such as to render him liable to pay tax under this Act for any year or part thereof, the Commissioner may serve within three years of the completion of that year a notice in the prescribed form upon him requiring him to furnish a return of his turnover ; and such dealer shall there upon furnish the return within the period and to the authority mentioned in the notice.