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[Cites 0, Cited by 0] [Section 21(6)] [Section 21] [Entire Act]

State of Tripura - Subsection

Section 21(6)(a) in Tripura Value Added Tax Rules, 2005

(a)After an order of assessment is passed by the concerned Superintendent of Taxes under section 30 or 31 or 32 in respect of a dealer, such authority shall serve a notice in Form-XV on such dealer directing him to make payment of the amount of tax, penalty and interest, if any, due from such dealer by such date as may be specified in such notice.