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

Union of India - Subsection

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

(i)Notwithstanding anything contained in this Act, every person responsible for paying any sum to any dealer for execution of works contract shall, at the time of payment of such sum, deduct an amount calculated, at the rates as specified under section 14 or as specified in sub-section (2) of this section: