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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tripura - Subsection

Section 15(2) in Tripura Value Added Tax Act, 2004

(2)Notwithstanding anything contained anywhere in the Act, the Government may, by notification in the official Gazette, specify any dealer or class of dealers to pay lump sum tax in lieu of tax payable under section 9 of this Act.