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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Tripura - Subsection

Section 29(3) in Tripura Value Added Tax Act, 2004

(3)If a registered dealer has filed the return of any tax period within the prescribed time and the return so filed is found to be in order, it shall be accepted as self-assessment subject to adjustment of any arithmetical error apparent on the face of the said return.