Section 31(1)(c) in Tripura Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Tripura - Subsection

Section 31(1)(c) in Tripura Value Added Tax Act, 2004

(c)the Commissioner is not satisfied with the correctness of any return filed under section 24, or bonafides of any claim of exemption, deduction, concession, input tax credit or genuineness of any declaration, evidence furnished by a registered dealer in support thereof; or

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State of Tripura - Subsection

Section 31(1)(c) in Tripura Value Added Tax Act, 2004