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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tripura - Subsection

Section 27(3) in Tripura Sales Tax Act, 1976

(3)If for reasons of delay a refund, being other than a refund under sub-section (2) due to a dealer is not made within ninety days of such refund being due, the State Government shall pay to such dealer simple interest at the rater of 6 per cent per annum on the amount refundable.