Section 89(2)(b) in Tripura Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Tripura - Subsection

Section 89(2)(b) in Tripura Value Added Tax Act, 2004

(b)any person liable to pay any tax, fee, penalty, interest or other amount under that Act for any period before coming into force of this Act, shall be levied, assessed and collected under the provisions of this Act as if this Act were in force during the period.

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State of Tripura - Subsection

Section 89(2)(b) in Tripura Value Added Tax Act, 2004