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[Cites 0, Cited by 0] [Section 54(10)] [Section 54] [Entire Act]

State of Tripura - Subsection

Section 54(10)(b) in Tripura State Goods and Services Tax Act, 2017

(b)deduct from the refund due, any tax, interest, penalty, fee or any other amount which the taxable person is liable to pay but which remain unpaid this Act or under the existing law.