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[Cites 0, Cited by 0] [Section 55(4)] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(4)(a) in The Tripura University Act, 2006

(a)in cases where the goods are taxable under this Act, in addition to the tax recoverable, a sum of money not exceeding one thousand rupees or double the amount of tax recoverable, whichever is greater; and