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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tripura - Subsection

Section 27(2) in Tripura Sales Tax Act, 1976

(2)When a tax has been levied under this Act in respect of any declared goods as specified in section 14 of the Central Sales Tax Act,1956 which are subsequently sold in the course of Inter State trade or commerce, the tax as levied shall be refunded to the dealer in the manner as may be prescribed.