Section 32(1)(a) in Tripura Sales Tax Act, 1976

[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Tripura - Subsection

Section 32(1)(a) in Tripura Sales Tax Act, 1976

(a)where the offence consists of the failure to pay, or the evasion of, any tax recoverable under this Act, in addition to the tax including interest if any or penalty or both so recoverable, a sum of money not exceeding one thousand rupees or double the amount of the tax recoverble, which ever is greater, and

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State of Tripura - Subsection

Section 32(1)(a) in Tripura Sales Tax Act, 1976