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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Tripura - Subsection

Section 14(4)(d) in Tripura Value Added Tax Rules, 2005

(d)Where the certificate of registration of a dealer is suspended under sub-section (8) of section 19 for failure to pay tax, penalty or interest under the Act, the concerned Superintendent of Taxes shall, on an application made by the dealer along with the evidence of payment of such tax, penalty or interest, or furnishing of such return or returns as the case may be, restore such certificate of registration in accordance with the provision of sub-section (9) of that section.