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[Cites 0, Cited by 0] [Section 75(7)] [Section 75] [Entire Act]

State of Tripura - Subsection

Section 75(7)(ii) in Tripura Value Added Tax Act, 2004

(ii)willfully attempts, in any manner whatsoever, to evade any payment of any tax, penalty or interest or all of them under this Act shall on conviction, be punished -