Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 75(9)] [Section 75] [Entire Act] State of Tripura - Subsection Section 75(9)(b) in Tripura Value Added Tax Act, 2004 (b)fails without sufficient cause to furnish any returns as required by section 24 by the date and in the manner prescribed,