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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Tripura - Subsection

Section 25(2) in Tripura Sales Tax Act, 1976

(2)Where on making the assesement, the Commissioner finds that a dealer has not maintained the account books properly, and thereby he has suppressed the sale of goods in any period, the Commissioner may direct him to pay interest as prescribed in sub-section (1). If the amount of tax payable under the Act has been reduced in appeal or revision, the interest may be calculated on the reduced amount.