Section 21(4)(a) in Tripura Sales Tax Act, 1976

[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

State of Tripura - Subsection

Section 21(4)(a) in Tripura Sales Tax Act, 1976

(a)Where an appeal against the order lies under section 20 or 22 but has been made and the time within which such appeal may be made has not expired, or in the case of an appeal to the Tribunal the dealer has not waived his right of appeal ; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tripura - Subsection

Section 21(4)(a) in Tripura Sales Tax Act, 1976