(1)Any dealer aggrieved by an order passed in appeal under section 20 or passed in revision under sub-section (1) of section 21 may appeal to the Tribunal within sixty days of the date on which such order is communicated to him.[Explanation . [Inserted by The Tripura Sales Tax ( Eighth Amendment) Act, 2000, w. e. f. 27.2.2000.] - Order passed in appeal or revision mentioned in this sub-section shall mean an order passed after an appeal or revision is admitted under Section 20 or, as the case may be, sub-section (1) of Section 21 of the Act.]
