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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(1)(d) in The Tripura University Act, 2006

(d)collects any amount by way of tax under this Act, in contravention of the provisions of section 35, shall on conviction by a Judicial Magistrate, not below the rank of a Second-Class Judicial Magistrate, be liable to a fine of rupees one thousand.